PRADEEP MOPARTHY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri. Arjun Rego, learned counsel for the petitioners.

(2.) This petition is filed under Sec. 482 of Cr.P.C. for quashing the charge sheet in C.C. No. 53398/2020 on the file of the 10th ACMM, Bengaluru.

(3.) The petitioners have been prosecuted in relation to offences punishable under Sec. 323, 504, 506 and 498-A of IPC and Sec. 3 and 4 of the Dowry Prohibition Act r/w Sec. 34 of IPC.