SURESH BABU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE jurisdictional police registered a case in Crime No.50/2012 against the petitioners for the offences under Sections 498A, 306 r/w Section 36 IPC and Sections 3 and 4 of Dowry Prohibition Act.

(2.) LEARNED counsel for the petitioner submits that he will withdraw the petition insofar as the first petitioner is concerned. Accordingly, the petition insofar as the first petitioner is concerned is hereby rejected.