(1.) This petition has been filed by petitioners/accused Nos.4 and 6 under Section 482 of Cr.P.C. praying this Court to quash the proceedings in S.C. No.60/2014 pending on the file of Principal District and Sessions Judge, Mandya for offences punishable under Sections 498A, 304B and 120B read with Section 34 of IPC and also Sections 3, 4 and 6 of Dowry Prohibition Act.
(2.) I have heard the learned counsel for petitioners/accused Nos.4 and 6 and the learned Additional SPP for respondent No.1 - State. Learned counsel for respondent No.2 has remained absent.
(3.) Though this case is listed for hearing interlocutory application, with the consent of learned counsel appearing for the parties, the same is taken up for final disposal.