SYED IMRAN AHMED Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned HCGP takes notice for respondent No.1/State.

(2.) Learned counsel for petitioner is permitted to make necessary amendment in the name of the police station.

(3.) This petition is filed by the petitioner/accused Nos.1 to 9 under Sec. 482 of Cr.P.C for quashing criminal proceedings in C.C.No.22551/2021 for the offence punishable under Sec. 498A, 323, 506, 504 read with 34 of IPC . and Sec. 3 and 4 of Dowry Prohibition act, on the file fo VI ACMM, Bengaluru with respect to Crime No.3/2021 registered by Pulakeshinagar sub- division, East Zone, Bengaluru