RAKESH B Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Section 438 of Cr.P.C. by accused Nos.1 to 5 in Crime No.29/2020 of East Zone Women Police, Bengaluru City, registered for the offence punishable under Sections 506 and 498(A) of IPC and under Sections 3 and 4 of the Dowry Prohibition Act.

(2.) I have heard the learned counsel for the petitioners and the learned HCGP for the respondent/State.

(3.) The complaint is lodged by the wife of accused No.1. Accused Nos.2 and 3 are the parents of accused No.1. Accused Nos.4 and 5 are the sisters of accused No.1.