KETHIREDDY KALADHAR REDDY Vs. STATE

JUDGEMENT

(1.) Learned High Court Government Pleader takes notice for the respondent State.

(2.) Sri.G.B.Sharath Gowda learned counsel appears for respondent No.2 in Crl.P.8210/2021.

(3.) Crl.P.8210/2021 is filed by petitioners/accused Nos.3 and 2 and Crl.P.3951/2022 is filed by petitioners/accused Nos.1 and 4 under Sec. 482 of Cr.P.C for quashing criminal proceedings in C.C.No.20068/2019 pending on the file of the 8th ACMM Court Bengaluru arising out of Crime No.27/2019, registered by Sanjaynagar police, and charge-sheeted for the offences punishable under Ss. 498A , 323 , 504 , 506 read with Sec. 34 of the IPC, and Ss. 3 and 4 of the Dowry Prohibition Act, 1961.