ANDANAIAH K. Vs. STATE

JUDGEMENT

(1.) Heard learned counsels for petitioners, learned HCGP for the respondent No.1-State and respective counsels for the respondents.

(2.) Crl.P.No.9193/2021 is filed by the petitioner/complainant seeking the prayer to direct the first respondent Malavalli Town Police Station, Malavalli to further investigate the case in C.C.No.15/2021 for the offence punishable under Sec. 3 of Dowry Prohibition Act ('the D.P. Act ' for short), Sec. 302 IPC and further direct to file additional charge-sheet for the offence under Sec. 3 of D.P. Act and Sec. 302 IPC.

(3.) Crl.P.No.7049/2021 is filed by petitioners/accused Nos.7 and 8 seeking for a prayer to quash charge-sheet in C.C.No.15/2021 for the offence under Sec. 504, 114, 498(a), 304(B), 465, 468, 471 read with Sec. 34 IPC and Ss. 3 and 4 of D.P. Act.