MUKKATIRA ANITHA MACHAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Though respondent No.2 has been served with the notice of this petition, he has remained absent and unrepresented.

(2.) In this petition filed under Sec. 482 of Cr.P.C., the petitioner has sought for quashing the prosecution launched against her in C.C. No.462/2009 on the file of J.M.F.C., Virajpet, Kodagu District, for the offence punishable under Sec. 507 IPC.

(3.) Respondent No.2 filed a report before the Station House Officer, Virajpet Police Station on 13/12/2008 alleging commission of the offence punishable under Sec. 507 of IPC.