RASHMI K Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Even though the matter is listed for admission, with the consent of learned counsel for parties, it is taken up for final disposal.

(2.) The petitioners/accused Nos.1 and 2 have approached this Court to quash the FIR, complaint and charge sheet filed in Crime No.155/2018 registered by Dharwad Sub-Urban Police, now pending in C.C.No.603/2019 on the file of learned Prl. Civil Judge and J.M.F.C, Dharwad (for short, 'Trial Court') for the offences punishable under Ss. 506, 504, 323 read with Sec. 34 of Indian Penal Code, 1860 (for short,

(3.) For the sake of convenience, the parties are referred to as per their status and ranking before the trial Court.