SARASAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Crl.P.No.77/2018 is filed by the petitioners/accused Nos.2 to 7 seeking to quash the entire criminal proceedings in Crime No.22/2015 for the offences punishable under Sections 498A, 323, 504, 506 r/w 34 of IPC and Sections 3 and 4 of the Dowry Prohibition Act, 1961.

(2.) Crl.P.No.735/2019 is filed by petitioner/Accused No.1 seeking to quash the entire criminal proceedings in C.C.No.101/2015 for the offences punishable under Sections 498A, 323, 504, 506 r/w 34 of IPC and Sections 3 and 4 of the Dowry Prohibition Act, 1961.

(3.) Heard Sri H.C.Shivaramu, learned counsel for the petitioners in both these petitions who appears through video conferencing and learned HCGP for respondent No.1 State and Sri M.Vinaya Keerthy, learned counsel for respondent No.2 who are present before the Court physically.