S V SURESH KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners herein are charge sheeted for the offences punishable under Sections 498A, 341, 506 r/w. Section 34 of IPC and Sections 3, 4 and 6 of Dowry Prohibition Act on the complaint of second respondent herein. She is the wife of accused No.1 / petitioner No.1.

(2.) All the petitioners and second respondent with their respective Counsel are present in the Court hall. They have filed joint memo, which reads thus:

(3.) Further an affidavit is also filed by the second respondent seeking to quash the criminal proceedings which is challenged in the present petition.