PRASHANTH. S Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Crl.P.No.1184/2016 has been filed by the petitioners/accused Nos.1 to 7 praying this Court to quash the entire proceedings in C.C.No.14878/2013 pending on the file of V Additional Chief Metropolitan Magistrate Court, Bengaluru for the offence punishable under Sections 143 , 341 , 323 , 427 , 354 , 448 and 506 read with Section 149 of IPC.

(2.) Crl.P.No.2151/2019 has been filed by the petitioners/accused Nos.1 to 8 praying to quash the charge sheet in C.C.No.959/2013 pending on the file of Additional Civil Judge and J.M.F.C., Mandya for the offence punishable under Sections 143 , 448 , 341 , 323 , 354 an d 506 read with Section 149 of IPC.

(3.) Crl.P.No.614/2020 has been filed by the petitioners/accused Nos.1 to 6 praying this Court to quash the entire proceedings in C.C.No.8580/2013 pending on the file of V Additional Chief Metropolitan Magistrate Court, Bengaluru for the offence punishable under Sections 498(A) and 506 read with Section 34 of IPC and also under Sections 3 , 4 and 6 of Dowry Prohibition Act. Now all these cases are pending before V Additional Chief Metropolitan Magistrate Court, Bengaluru.