RAMESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and learned Additional State Public Prosecutor for respondent No.1 State. Perused the records.

(2.) THE present petition is filed by petitioners seeking quashing of the entire proceedings in C.C. No.39/2012 on the file of II J.M.F.C. Court, Hubli.

(3.) THE second respondent Smt. Bhagyashree has lodged a complaint in P.C. No.325/2011 on the file of J.M.F.C. II Court, Hubli, for the offences punishable under Sections 498A, 323, 504, 506 read with Section 149 of the Indian Penal Code, 1860 (hereinafter referred to as 'I.P.C.' for brevity) and Sections 3 and 4 of Dowry Prohibition Act, 1986. Subsequently, the said case was registered in C.C. No.39/2012 and summons was issued. Accordingly, petitioners herein, who were arrayed as accused Nos.1 to 6 in the said case were enlarged on bail. The matter is pending before trial Court for trial. Thereafter, husband and wife have filed a consent divorce petition before the Family Court, Hubli in M.C. No.248/2013, which is also pending before Court.