FARHANA BEGUM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This criminal petition is filed by the petitioners/accused No.1 to 4 under Sec. 482 of Cr.P.C for quashing the criminal proceedings in CC No.4524/2016 pending on the file of the VIII A.C.M.M., Bangalore arising out of Crime No.176/2015 registered by J.C.Nagar, Police Station and charge sheeted for the offences punishable under Sec. 465, 468, 471, 420 read with Sec. 34 of Indian Penal Code (for short ' IPC ') Sec. 12(B) of Passport Act (for short 'PP Act').

(2.) This criminal petition is filed by the petitioners/accused Nos.1 to 5 under Sec. 482 of Cr.P.C. for quashing the criminal proceedings in CC.No.3338/2016 pending on the file of XXXII Additional Chief Metropolitan Magistrate, Bengaluru arising out of Crime No.86/2015 registered by RT Nagar Police Station and charge sheeted for the offence punishable under Sec. 498(A), 420 read with Sec. 34 Indian Penal Code (for short ' IPC ') and Ss. 3 & 4 of Dowry Prohibition Act (for short 'DP Act').

(3.) During the pendency of these petitions, both parties have filed joint compromise applications seeking permission of the Court to compound the offence.