ASLAM MOHAMMED Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Though the matter is listed for admission, with consent of the parties taken up for final disposal.

(2.) Heard the learned counsel for the petitioners and also the learned High Court Government Pleader appearing for the State.

(3.) This petition is filed under Section 482 of Cr.P.C. praying this Court to quash the impugned FIR in Crime No.114/2019 dated 6th December, 2019 for the offences punishable under Sections 498A and 504 of I.P.C. and Sections 3 and 4 of Dowry Prohibition Act.