SHAFIULLA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri. Santosh Raj Urs, learned counsel for the petitioner and Sri. S. Vishwamurthy, learned High Court Government Pleader, for the respondent State and perused the records.

(2.) This petition is filed under Sec. 439 of Cr.P.C. with the following prayer:

(3.) The brief facts of the case are as under: Upon a complaint lodged by Smt. Fathima W/o. Rajasab, Davangere Rural Police on 20/8/2022, registered a case Crime No.0264/2022 initially for the offence punishable under Sec. 498A , 302 read with Sec. 34 IPC and Ss. 3 and 4 of the Dowry Prohibition Act, 1961.