RAJEEV Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure 1 Final Report in Crime No.865/2021 of Enathu Police Station on the ground of settlement between the parties.

(2.) The petitioners are the accused Nos.1 to 3. The 3rd respondent is the de facto complainant.

(3.) The offences alleged against the petitioners are punishable under Ss. 323, 498A read with Sec. 34 of the IPC, 3 and 4 of the Dowry Prohibition Act.