POOJA RAJ KHILNANI Vs. POLICE INSPECTOR

JUDGEMENT

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

(2.) Learned counsel for the respondent submits that the trial Court has already discharged accused Nos.2 and 3 who are respondent Nos.3 and 4 before this Court. Hence, the learned counsel for the petitioner is directed to delete the names of respondent Nos.3 and 4 from the cause-title.

(3.) This petition is filed by the petitioner/defacto complainant under Sec. 482 of Cr.P.C. for quashing the criminal proceedings filed against the accused persons in C.C.No.22946/2017 arising out of Crime No.27/2017 and charge-sheeted for the offence punishable under Ss. 498A , 417 , 418 of IPC and Ss. 3 and 4 of the D.P. Act, pending on the file of VI Additional CMM, Bengaluru.