PRAMOD R. S. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question registration of a crime in Crime No.61 of 2022 registered for offences punishable under Ss. 498A, 307 and 506 of the IPC and Ss. 3 and 4 of the Dowry Prohibition Act, 1961.

(2.) Shorn of unnecessary details, the facts in brief germane are as follows:-

(3.) Heard Smt. S. Yashaswini, learned counsel appearing for the petitioner and Sri Mahesh Shetty, learned High Court Government Pleader appearing for respondent No.1.