B.S. CHITRA Vs. MAR SINGH

JUDGEMENT

(1.) Office objections are over-ruled.

(2.) Heard the learned counsel for the petitioner.

(3.) Petitioner is the de-facto complainant before the police, on whose complaint the case came to be registered and after investigation, charge sheet for the offences punishable under Sections 498-A, 307, 506(2), 406, 120(B) r/w. 34 of IPC and Section 3, 4 & 6 of the Dowry Prohibition Act ( for short, 'D.P. Act') came to be filed against the respondents herein arraigned as Accused No.1 and others in C.C. No.397/2011 on the file of the Additional Chief Judicial Magistrate, Bangalore Rural District, Bangalore.