KRISHNAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned HCGP takes notice for respondent.

(2.) This petition filed by the petitioner under Sec. 482 of Cr.P.C for quashing the order of the trial court in SC.No.65/2015 for the offence punishable under Sec. 498A , 304B , 302 , 201 read with Sec. 34 of IPC and Sec. 3 and 4 of Dowry Prohibition Act, 1961 (herein after referred as DP Act) in connection with Crime No.151/2015 Chamrajnagara Rural Police Station, for having dismissed the application filed under Sec. 311 of Cr.P.C for recalling PW3 and PW4.

(3.) Heard the arguments of learned counsel for the petitioner and learned HCGP.