ASHWINI C. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are before this Court calling in question the proceedings in crime No.56/2022, registered for the offences punishable under Ss. 498a, 307, 323, 504 , 506 and 149 of the IPC and Ss. 3 and 4 of the Dowry Prohibition Act, 1961, pending before the VII Additional Civil Judge (Jr. Dn.) and JMFC, JLB Road, Mysuru.

(2.) Heard Sri Rakshith R., learned counsel for the petitioners, Sri K.S.Abhijith, learned High Court Government Pleader for respondent No.1 and Sri Subash Chandra Bose, learned counsel for respondent No.2.

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