SARFUDDIN MEHARAJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are before this Court calling in question proceedings in C.C.No.508 of 2020 pending before the Civil Judge and JMFC, Moodabidri arising out of Crime No.6 of 2020 registered for offences punishable under Ss. 498A, 448, 504, 506 read with 149 of the IPC and Ss. 3 and 4 of the Dowry Prohibition Act,1961 ('the Act' for short).

(2.) Heard Sri B.Raja Subrahmanya Bhat, learned counsel for petitioners, Sri H.S.Shankar, learned High Court Government Pleader for respondent No.1 and Sri K.R. Rajendra, learned counsel for respondent No.2/complainant.

(3.) Brief facts leading to the filing of the present petition, as borne out from the pleadings, are as follows:-