BASAVARAJ SHIVANAND HONDAPPANNAVAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and learned Additional State Public Prosecutor for respondent - State. Perused the records.

(2.) THE Nandagad Police have filed a charge sheet against the petitioner and others for the offences punishable under Sections 498A and 304B read with Section 34 of the Indian Penal Code, 1860 (hereinafter referred to as I.P.C. for brevity) and Sections 3 and 4 of Dowry Prohibition Act, 1961 (hereinafter referred to as 'D.P. Act' for brevity).