T. UDAYA KUMAR REDDY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE present petition is filed for setting aside the order dated 12.09.2013 passed by II Additional A.C.M.M., Bangalore in C.C. No. 22977/2005 in allowing the application filed under Section 216 of the Code of Criminal Procedure and also in framing the charges under Section 6 of the Dowry Prohibition Act and also to set aside the orders in Crl.R.P. 367/2013 passed by the Fast Track Court -15, Bangalore, dated 19.03.2014 in confirming the orders of the Magistrate.

(2.) THE respondent No. 2 Smt. Saritha Reddy is present before the Court.

(3.) THE records disclose that on earlier occasion respondent No. 2 Smt. Saritha Reddy approached this Court in Crl.P. 6732/2011 wherein this Court made certain observations that the Court can add, frame charges or alter the charges under Sections 216 of the Code of Criminal Procedure at any point of time before pronouncing the judgment. This Court has kept open the option to the learned Magistrate to pass appropriate orders after the evidence being recorded and if the Magistrate feels that he should frame charges under Section 6 of the Dowry Prohibition Act also he is at liberty to do so.