PRADEEP V. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned High Court Government Pleader accepts notice for the respondent No.1-State.

(2.) Sri C.N.Vikram, learned counsel filed vakalath on behalf of respondent No.2.

(3.) This petition is filed by the petitioner-accused under Sec. 482 of Cr.P.C. for quashing the criminal proceedings in C.C.No.3626/2020 pending on the file of II Additional Civil Judge (Jn.Dn.) & JMFC, Anekal, in Crime No.120/2020 registered by Hebbagodi Police and charge-sheeted for the offence punishable under Sec. 498(A) of IPC.