SANDEEP RAMASWAMY Vs. STATE

JUDGEMENT

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

(2.) Sri Santosh Gogi, 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.24385/2022 pending on the file of VI Additional CMM, Bengaluru, arising out of Crime No.41/2022 registered by East Zone Women Police Station, Bengaluru, for the offence punishable under Ss. 498A , 323 , 504 , 506 of IPC.