SYED ASIF ALI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed seeking quashing of the entire criminal proceedings in Crime No.41/2009 registered by the respondent No.1 Halsurgate Woman police for the offence punishable under Section 498A, 506 of IPC beside Sections 3 and 4 Dowry Prohibition Act, 1961.

(2.) None appear for the petitioners either through video conferencing or physically present before the Court. Notice is served on second respondent, but remained unrepresented.

(3.) Heard learned HCGP for respondent No.1 State who is physically present before the Court.