NAGESH Vs. STATE OF KUNIGAL POLICE

JUDGEMENT

(1.) HEARD the petitioners' counsel and learned HCGP for the 1st respondent-State.

(2.) PETITIONERS are aggrieved by the charge sheet filed against them in C.C.No.1051/10 on the file of the learned Civil Judge (Jr.Dn) & JMFC, Kunigal, in respect of the offences punishable under Sections 498- A, 504, 506 and 149 of IPC and Sections 3 and 4 of the Dowry Prohibition Act.

(3.) ON the other hand, learned HCGP submits that in view of the objections filed by the petitioners before the trial court, the trial court can be directed to dispose of the said objections and at the same time, petitioners also can be given liberty to file an application for discharge.