VARUN KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl. M.C. has been preferred to quash Annexure 1 in Final Report in Crime No. 651/2021 of Sakthikulangara 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. 498A and 406 r/w 34 of IPC and Ss. 3 and 4(iii) of Dowry Prohibition Act, 1961.