BHEEMA SHANKAR @ BHEEM RAO Vs. STATE

JUDGEMENT

(1.) HEARD the learned Counsel for the petitioners and the learned Government Pleader.

(2.) THE Counsel for the petitioners seeks withdraw the petition insofar as petitioner no.1 is concerned. It is contended by the learned Counsel for the petitioners that the petitioners, are accused of offences punishable under Sections 498A and 304B of the Indian Penal Code, 1890 (Hereinafter referred to as the 'IPC', for brevity) and Sections 3,4 and 6 of the Dowry Prohibition Act, 1961 (hereinafter referred to as the 'DP Act', for brevity).

(3.) THE learned Government Pleader, on the other hand, would submit that the petitioners are accused of a heinous offence and petitioner no.2 being the mother-in-law was instrumental in the constant harassment and cruelty and would submit that there is a clear allegation against petitioner no.2 by the complainant and seeks to take this court through the complaint.