ZAHID R.H. Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash Annexure A1 Final Report in C.C.No.1805/2019 on the file of the Judicial First Class Magistrate Court V, Mattancherry on the ground of settlement between the parties.

(2.) The petitioners are the accused Nos.1 to 3 and 5. The 4th accused died on 14/11/2019. The 2nd respondent is the de facto complainant.

(3.) The offences alleged against the petitioners are punishable under Ss. 341, 323 and 498A r/w 34 of IPC and Sec. 4 of the Dowry Prohibition Act.