NAGAMMA SIDDAN SINNUR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned counsel for the petitioner submits that he would not press the petition for petitioner nos.1 and 2.

(2.) In view of the above submission, the petition of petitioner nos.1 and 2 stands dismissed as not pressed. As such, the present petition is confined only to present petitioner no.3.

(3.) The present petitioner Shilpa D/o Siddan Sinnur has sought for quashing the criminal proceeding in C.C.No.4598/2018 confining to her, wherein the offences punishable under sections 323 , 498A , 355 , 504 read with section 34 of Indian Penal Code, 1860 (hereinafter for brevity referred to as ' IPC ') and sections 3 and 4 of Dowry Prohibition Act, 1961 (hereinafter for brevity referred to as 'D.P.Act') have been alleged against the accused.