ZUBAIR ANWAR S/O MR. ANWAR NOOR MOHAMMED AND NAUSHEEN HUSSAIN D/O HUSSAIN Vs. STATE OF KARNATAKA REPRESENTED BY ITS SENIOR PUBLIC PROSECUTOR

JUDGEMENT

(1.) PETITIONERS and their Counsel are present. Petitioner No. 2 has filed an affidavit.

(2.) LEARNED High Court Government Pleader is directed to take notice on behalf of State. He submits that suitable order may be passed.

(3.) I state that the lst Petitioner and I were incompatible. However, we managed to stay together till December 2003 and thereafter we resided separately since December 2003. On 10/04/2004,. I lodged a police complaint for the offences under Section 498A of IPC P/w Section 3 and 4 of Dowry Prohibition Act against the Petitioner No. 1 and his family members before the Ulsoorgate Women Police Station, Bangalore. The FIR was registered in Crime No. 19/2004 and the same has been pending adjudication in C.C. No. 15885/2004 before the Hon'ble VI ACMM, Bangalore. It is submitted that charge sheet was filed only against the 1st Petitioner and proceedings were dropped against all the other family members.