CHAOUS ALIAS ABOOB Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS petition is filed seeking to quash the entire proceedings in C.C.No.68/2013 on the file of the Principal Civil Judge (Senior Division) and CJM at Bidar, for the offences punishable under Sections 504 and 506 of IPC.

(2.) BOTH the parties are present before the Court.

(3.) SRI J.K.Bukka, learned counsel files power for respondent No.2.