N S JAYAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioners are seeking quashing of the proceedings against them which is pending in C.C.No.102/2010 on the file of the learned IV Civil Judge and CJM, Mysore.

(2.) SUBMISSION of learned counsel, Sri.C.H.Jadhav, for the petitioners, is that the petitioners are the parents and sister of the husband of the second respondent and the allegations are mainly against the husband and not against the petitioners. Therefore, the proceedings be quashed though the offences alleged are under Sections 498A, 506 read with Section 34 of the IPC and Section 4 of the Dowry Prohibition Act.

(3.) HAVING thus heard both sides and taking note of the complaint allegations and charge sheet is said to have been filed, the petitioners are at liberty to move the trial Court for discharge by filing necessary application and the petition therefore stands disposed of accordingly.