SYED NOOR AHMED Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) Sri Afzal Khan, learned counsel filed vakalath on behalf of respondent No.2.

(3.) This petition is filed by the petitioners-accused Nos.1 and 2 under Sec. 482 of Cr.P.C. for quashing the criminal proceedings in C.C.No.25064/2021 pending on the file of VI ACMM, Bengaluru in Crime No.6/2021 registered by the East Zone Police Station, Bengaluru for the offences punishable under Ss. 498A, 504, 323, 354(A) of IPC and Ss. 3 and 4 of the D.P. Act.