VIRAL GODA @ VIRAL DHULIA Vs. VIRAG R. DHULIA

JUDGEMENT

(1.) Petitioners in this petition filed under Section 482 of Cr.P.C., have sought for quashing complaint lodged by the respondent No.1 in PCR No.64/2008 on the file of the X Addl. Chief Metropolitan Magistrate, Bangalore and the FIR registered by the Mahadevapura Police in Cr. No.72/2009, pursuant to the order of reference made by the learned jurisdictional Magistrate for the offence punishable under Section 3 of the Dowry Prohibition Act read with Sections 120-B & 34 of IPC.

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

(3.) I have heard the learned counsel for petitioners and the learned Government Pleader.