LAWS(KAR)-2024-12-32

SRINIVAS G. Vs. STATE OF KARNATAKA

Decided On December 20, 2024
SRINIVAS Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) Petitioner who is arraigned as accused No.1 has filed petition under Sec. 482 of Cr.P.C. to quash the criminal proceedings initiated against him in C.C.1321/2010 for the offences punishable under Ss. 498A, 304B r/w Sec. 34 of IPC and Ss. 3 and 4 of Dowry Prohibition Act.

(2.) In support of the petition, the petitioner has contended that he has not committed the alleged offences and has been falsely implicated. Though petitioner residing in the same address along with his mother (accused No.2), he was not aware of the proceedings pending in Dharwad court. Since the case was spilt up against the petitioner, he was wrongly informed that case against him is dismissed and he is not required to attend the court. Therefore, he remained absent in all the further proceedings in S.C.No.101/2010 and C.C.No.1321/2010. Respondent No.1 police did not inform him about the spilt up chare sheet and the summons was not served on him in the spilt up chare sheet.

(3.) In support of the petition, petitioner has reiled upon the following decisions.