SMT. NANDINI NALLAPPAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners - accused Nos.4 and 9 are before this Court calling in question registration of a crime in Crime No.163/2022 registered for the offences punishable under Ss. 498A, 323, 324, 307, 420, 504, 506 and 34 of IPC and Ss. 3 and 4 of the Dowry Prohibition Act, 1961.

(2.) Heard Sri. Rakshith K. S., learned counsel for the petitioners, Sri. Tomy Sebastian, learned Senior counsel along with Sri. Melanie Sebastian, learned counsel for respondent No.2 and Sri. Thejesh P, learned HCGP for respondent No.1.

(3.) The facts adumbrated are as follows:-