SURESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) PETITIONER has sought for quashing the proceedings in C.C.NO.5907/2009 pending on the file of IV Additional Chief Metropolitan Magistrate, Bangalore.

(2.) THE case was registered against the petitioner for the offence punishable under section 498(A) of IPC and Sections 3 and 4 of Dowry Prohibition Act, 1961. The police on investigation has filed a charge sheet against the petitioner.

(3.) PARTIES are before Court. Smt Kamala and Sri Potappa, who is the father of the wife of the 1 st petitioner is before Court. Petitioner No.1-husband of the complainant, who is before Court submits that he is taking his wife to his house along with his daughter. The complainant-father of Smt Kamala, submits that the husband and wife will leave together and that he does not want to proceed with the matter anymore.