D P VEERESH PATIL Vs. N D MANJULA

JUDGEMENT

(1.) THOUGH emergent notice is issued to respondent No.1, since the case is registered on the basis of the FIR, notice to respondent No.1 is dispensed with.

(2.) HEARD the learned Government Pleader.

(3.) CRIME No.185/2006 was registered by K.R. Puram Police, Bangalore City, on 24.05.2006 in pursuance of the complaint filed by Smt. Manjula, wife of the first petitioner for the offences punishable under Sections 323, 498-A, 504, 506 read with Section 149 of IPC., and further read with Sections 3 and 4 of the Dowry Prohibition Act.