DITUL MEHTA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Criminal Petition No.2450/2022 is filed by petitioner Nos.1 to 5 - accused Nos.1 to 5 under Sec. 482 of Cr.P.C. for quashing the criminal proceedings in C.C. No.11856/2021 pending on the file of I Additional Chief Metropolitan Magistrate, Bengaluru, in respect of charge sheet filed by the CCB Police for the offences punishable under Ss. 323, 354(A)(B), 498-A, 504, 506 and 34 of IPC and Sec. 4 of Dowry Prohibition Act, 1961.

(2.) Writ Petition No.11718/2022 is filed by the petitioner-accused No.1 under Article 226 of Constitution of India read with Sec. 482 of Cr.P.C. for issue of Writ of Certiorari or any other appropriate writ, order or direction to quash the notification dtd. 25/2/2021 bearing No.HD 18 POP 2021 passed by the Government of Karnataka and consequently, set aside the charge sheet and the criminal proceedings pending before the I Additional Chief Metropolitan Magistrate, Bengaluru, in C.C. No.11856/2021.

(3.) Heard the learned Senior Counsel Sri C.V. Nagesh appearing the petitioners in Criminal Petition No.2450/2022 and Sri Sandesh J. Chouta, learned Senior Counsel appearing for the petitioner in W.P. No.11718/2022, Sri Tomy Sebastian, the learned Senior Counsel appearing for the respondent - de-facto complainant and, Sri Vikram Huilgol, the Additional Advocate General and the learned High Court Government Pleader for respondent-State.