RICKY VINCENT Vs. STATE BY VARTHUR POLICE STATION

JUDGEMENT

(1.) Heard Sri. Kishan G S, learned counsel for the petitioners and Smt. Sowmya R, the learned High Court Government Pleader for respondent No.1 and Sri. Nagella Sairam, the learned counsel for respondent No.2.

(2.) Criminal petition under Sec. 482 of Cr.P.C., with the following prayer: Wherefore, the petitioners pray that this Hon'ble Court may be pleased to call for the records in Crime No.38/2024 (registered by Varthur Police Station) pending before the Hon'ble Court of Additional Chief Judicial magistrate and quash the FIR in Crime No.38/2024 (Annexure - B herein) registered by Varthur Police Station U/s 3 and 4 of Dowry Prohibition Act, 1961 and U/s 498 - A of IPC, in the interest of justice and equity.

(3.) Parties are present before the Court.