MAHALAKSHMI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) Thereupon, the appellants, along with accused no. 1 - Sarvan Kumar, his father, accused no. 2 - Surendra Prasad, and his mother, accused no. 3 - Malathi were summoned to appear before the trial court.

(3.) The appellants had filed a petition under Sec. 482 of the Code of Criminal Procedure Code, 1973(For short "the Code") to quash the charge sheet dtd. 20/7/2017. The said petition was dismissed by the impugned judgment dtd. 21/3/2019.