GOPAL Vs. STATE

JUDGEMENT

(1.) State counsel accept notice of the respondent.

(2.) In the present petition, the petitioners are arraigned as accused Nos. 1 and 2 in Crime No.55/2003 of Basavanagudi Police Station in CC.NO.1977/2004 on the file of 2nd ACMM, Bengaluru, for the offence punishable under Sections 498A , 506 of IPC and Sections 3 and 4 of Dowry Prohibition Act.

(3.) The petitioners filed Crl.Misc.No.10736/2019 under Section 438 of Cr.P.C. before the LXXI Additional City Civil and Sessions Judge (CCH 72), Bengaluru, which came to be rejected on 09.12.2019. Hence, the petitioners have filed the present petition.