SHYAMALA RAVI GOUDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and learned HCGP for respondent-State and perused the material on record.

(2.) Crl.P.No.100009/2023 is preferred by accused Nos.2 and 3 and Crl.P.No.100013/2023 is preferred by accused No.1.

(3.) Both the petitions arise out of Crime No.234/2022 of Ankola Police Station, registered for the offences punishable under Ss. 498A, 306 r/w 34 of IPC .