REGENT COMPUTRONICS PVT. LTD.

Xxxxxxxxxx Appellant

V/S

STATE OF KARNATAKA Respondents

Referred Judgements :-

KASLEFSKY V. KASLEFSKY [REFERRED TO]
R P KAPUR VS. STATE OF PUNJAB [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
G V RAO VS. L H V PRASAD [REFERRED TO]
B S JOSHI VS. STATE OF HARYANA [REFERRED TO]
STATE OF ANDHRA PRADESH VS. VANGAVEETI NAGAIAH [REFERRED TO]
PREETI GUPTA VS. STATE OF JHARKHAND [REFERRED TO]
GEETA MEHROTRA VS. STATE OF U.P. [REFERRED TO]

JUDGEMENT

(1.) The petitioner is before this Court calling in question the proceedings in C.C.No.19072 of 2022 pending before the XXXVII Additional Chief Metropolitan Magistrate at Bangalore arising out of Crime No.35 of 2022 registered for offences punishable under Sec. 498A of the Indian Penal Code and Ss. 3 and 4 of the Dowry Prohibition Act, 1961 ('the Act' for short).

(2.) Facts adumbrated are as follows:-

(3.) Heard Sri C V Srinivasa, learned counsel appearing for the petitioner, Sri Harish Ganapathi, learned High Court Government Pleader appearing for respondent No.1 and Smt xxxx, respondent No.2 in person.

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XXXXXXXXXX Vs. STATE OF KARNATAKA

Referred Judgements :-

JUDGEMENT

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