LAWS(KAR)-2022-11-537

VIVEKARADYA Vs. STATE OF KARNATAKA

Decided On November 14, 2022
Vivekaradya Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) This petition is filed by the petitioners-accused Nos.1 to 3 under Sec. 482 for quashing the criminal proceedings in C.C.No.53365/2020 in respect of Crime No.347/2019 of K.R. Puram Police Station, for the offences punishable under Ss. 498A , 342 , 504 , 506 read with 34 of IPC and Ss. 3 and 4 of the Dowry Prohibition Act, 1961 (for short 'D.P. Act').

(2.) Heard the arguments of learned counsel for the petitioners and learned High Court Government Pleader for respondent No.1-State.

(3.) Respondent No.2 though served, remained unrepresented.