DAYANAND K. Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) Sri Babu Reddy, learned counsel filed vakalath on behalf of respondent No.2.

(3.) This petition is filed by the petitioner-accused No.1 under Sec. 482 of Cr.P.C. for quashing the FIR in Crime No.49/2018 registered by Bagalagunte Police Station, Bengaluru, for the offences punishable under Ss. 498A , 324 , 506 , 420 , 494 of IPC and Ss. 3 and 4 of the Dowry Prohibition Act, pending on the file of 31st Additional CMM, Bengaluru.