MANJA NAIK H. Vs. STATE

JUDGEMENT

(1.) The petitioners who are accused Nos.1 to 3 call in question registration of a crime in Crime No.183 of 2022 for the offence punishable under Ss. 498A, 323, 504, 506 r/w Sec. 34 of the IPC and under Ss. 3 and 4 of the Dowry Prohibition Act, 1961.

(2.) Heard Sri Manjunatha G, learned counsel appearing for petitioners, Sri Harish Ganapathi, learned High Court Government Pleader appearing for respondent No.1 and Sri Sandeep Patil, learned counsel appearing for respondent No.2.

(3.) The relationship between the parties to the lis are as follows: