R. PURUSHOTHAM Vs. STATE

JUDGEMENT

(1.) Office objections are presently over ruled.

(2.) This petition is filed by petitioners/accused Nos.1, 2 and 3 under Sec. 482 of Cr.P.C for quashing criminal proceedings in CC.No.1094/2010 on the file of Additional Civil Judge and JMFC, Nelamangala for the offences punishable under Ss. 498A , 323 , 504 , 506 read with Sec. 34 of IPC and Ss. 3 and 4 of Dowry Prohibition Act.

(3.) Heard learned counsel for both parties. Petitioner Nos.1, 2 and 3 are present. The GPA holder of respondent No.2 is present.