PARVEEN TAJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition has been filed by petitioner/accused under Articles 226 and 227 of the Constitution of India read with Section 482 of Cr.P.C. praying to quash the proceedings initiated in Spl.C.C.No.382/2016 pending on the file of Court of XXIV Additional CMM, Bengaluru for the offence punishable under Section 306 of IPC.

(2.) Though this case is listed for orders, with the consent of learned counsel appearing for both the parties, the same is taken up for final disposal.

(3.) Heard the learned counsel for the petitioner and learned High Court Government Pleader for respondent State.