SHIVAPRASAD T. S. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned High Court Government Pleader accepts notice for respondent No.1-State.

(2.) This petition is filed by the petitioners-accused Nos.1 to 3 under Sec. 482 of Cr.P.C. for quashing the criminal proceedings in C.C.No.5600/2022 pending on the file of II Additional Civil Judge and JMFC, Anekal in Crime No.365/2021 registered by Hebbagodi Police Station, Bengaluru for the offences punishable under Sec. 498A of IPC and Ss. 3 and 4 of the D.P. Act.

(3.) Sri Chandrashekar L, learned counsel filed vakalath on behalf of respondent No.2.