RIYAZ AHMED S/O. WAZER AHMED Vs. THE SUB INSPECTOR OF POLICE AND UMME SAIMA D/O. ZIYAULLA KHAN SAHEB, W/O. RIYAZ AHMED

JUDGEMENT

(1.) THE present petition is filed under Section 482 Cr.PC seeking quashing of the investigation in Crime No. 356/09 of Tumkur Rural PS which came to be registered, on the basis of the complaint, dated 3.11.2009 filed by one Smt. Umiya Salma, the wife of the present petitioner, for the offences under Section 498 -A IPC and Sections 3 and 4 of Dowry Prohibition Act.

(2.) THOUGH this matter is listed today for admission, it is taken for final disposal by consent of the learned Counsel for the petitioner and the learned High Court Government Pleader. Their arguments on merits are heard.

(3.) FOR the reasons aforesaid, the present petition is hereby dismissed as having become infructuous and also as being devoid of merits. However, the petitioner shall be at liberty to seek his discharge in accordance with law.