RIAZ UR REHMAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The learned Government Pleader is directed to take notice for the 1st respondent. Sri.Fiyaz Ahmed, Advocate, submits that he is filing vakalath for the 2nd respondent. He can file it in the office.

(2.) The petitioners have filed this petition praying to quash the proceedings in Cr.No.47/2016 of Thilaknagar police station, Bengaluru City, pending on the file of II Addl. Chief Metropolitan Magistrate, Bengaluru.

(3.) Based on the complaint of the 2nd respondent, a case in Cr.No.47/2016 of Thilaknagar police station, Bengaluru City, has been registered against the petitioners for the offences punishable under Sec. 498-A of IPC and Sec. 3 and 4 of the Dowry Prohibition Act. The matter is under investigation.