SANTHOS RANO Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has filed the above petition with a prayer to quash the entire proceedings in C.C.No.8374/2016 pending before the 5th Additional Chief Metropolitan Magistrate, Bengaluru.

(2.) The petitioner is accused No.1 in the charge sheet laid against him for the alleged offences punishable under Sections 306 and 498A read with Section 34 of IPC.

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