MOHAMMED WAHEED AHMED Vs. STATE

JUDGEMENT

(1.) Learned High Court Government Pleader is directed to take notice for respondent No.1-State.

(2.) This petition filed by the accused is under Sec. 482 of Cr.P.C. for quashing criminal proceedings in Crime No.110/2016 registered by Adugodi police station pending on the file of VI Additional Chief Metropolitan Magistrate, Bengaluru in C.C. No.22193/2016 for the offence punishable under Sec. 498A of IPC.

(3.) Heard learned counsel for the petitioner and learned High Court Government Pleader for respondent No.1-State and learned counsel for respondent No.2.