AIYAPPA M B Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners/accused Nos.1 to 3 are before this Court calling in question proceedings in C.C.No.15166 of 2020, pending before the XXX Additional Chief Metropolitan Magistrate, Bengaluru, arising out of Crime No.15 of 2020, registered for offences punishable under Ss. 498A r/w. 34 of the IPC and Sec. 4 of the Dowry Prohibition Act, 1961.

(2.) Heard Sri M.R.C. Manohar, learned counsel appearing for the petitioner, Smt. K.P. Yashodha, learned High Court Government Pleader for respondent No.1 and Sri K.S. Karthik Kiran, learned counsel appearing for respondent No.2.

(3.) The facts in brief, as projected by the prosecution, are as follows: