(1.) THIS Criminal Petition is filed under Section 482 of Cr.P.C. praying to call for the records and quash the proceedings pending before II Addl. JMFC, (Jr.Dn.) Gulbarga in CC No. 665/2010 and allow this Criminal Petition along with the cost and grant other incidental relief in the circumstances of the case. I have heard learned Counsel for the petitioners as well as learned High Court Government Pleader for respondent No. 1 and learned Counsel appearing for respondent No. 2.
(2.) ON the basis of complaint of Najima Begum, Womens Police Station, Gulbarga have registered a case in Cr.No. 95/2009 against accused Nos. 1 to 7 for the offences punishable under Sections 498A, 323, 504, 506 read with Section 149 of Indian Penal Code. After investigation is completed, charge sheet has been laid against the accused.
(3.) THE investigation is completed and the charge sheet has been laid. The averments made in the complaint constitutes the offence alleged against the petitioners. Filing of charge sheet confirms that there is prima facie case against the petitioners. In that view of the matter, this Criminal Petition is devoid of merits and accordingly, it is liable to be dismissed. In the result, I pass the following: ORDER This Criminal Petition is dismissed.