ASMA KHANUM @ NOOR ASMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The accused Nos.3 to 6 in C.C.No.3115/2016 pending on the file of 8th Addl.C.M.M., Bangalore City arising out of Crime No.142/2015 registered by Gangammagudi Police, Bangalore City, for the offences punishable under Sections 498A, 324, 506 IPC read with Sections 3 & 4 of D.P.Act, 1961, have approached this court in this criminal petition with a prayer to quash the entire proceedings initiated as against them.

(2.) Though the matter is posted for admission, with the consent of the learned counsel appearing for the parties, the matter is taken up for hearing.

(3.) Heard learned Senior Counsel Sri.Hashmath Pasha for the petitioners, Sri.Mohammed Tahir, learned Counsel for respondent No.2 and the learned HCGP for respondent No.1.