VINOD LAZAR Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure 2 Final Report in C.C.No.424/2018 on the file of the Judicial First Class Magistrate Court VIII, Ernakulam on the ground of settlement between the parties.

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

(3.) The offence alleged against the petitioners is punishable under Sec. 498A r/w 34 of IPC and Ss. 3 and 4 of the Dowry Prohibition Act, 1961.