C.B.PRAKASH Vs. STATE

JUDGEMENT

(1.) The petitioners who are accused 2 and 3 are before this Court calling in question registration of a crime in Crime No.56 of 2022 for offences punishable under Sec. 498A r/w 34 of the IPC and Ss. 3 and 4 of the Dowry Prohibition Act ('the Act' for short.

(2.) Heard Sri K. S. Praveen Kumar, learned counsel appearing for the petitioners, Sri Harish Ganapathi, learned High Court Government Pleader appearing for respondent No.1 and Sri Pruthveen Prahalhad, learned counsel appearing for respondent No.2.

(3.) Facts, in brief, germane are as follows: