BHARATH MALLIKARJUN BUDIHALA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned counsel for the petitioners seeks leave of this Court to withdraw the petition with liberty to renew his prayer if marriage is dissolved between petitioner No.1 and respondent No.2 by decree of divorce.

(2.) In view of the submission, petition is dismissed as withdrawn in respect of petitioner Nos.1 to 3/accused Nos.1 to 3 are concerned. As regards petitioner no.4/accused no.4, the matter is taken up for consideration as under:

(3.) This petition is filed under Sec. 528 of BNSS, 2023, to quash the FIR, complaint and the proceedings against petitioner No.4/accused No.4 registered in Crime No.42/2023 dtd. 7/3/2023 by the Women Police, Vijayapura, for the offences punishable under Ss. 498-A, 323, 504 and 506 r/w Sec. 34 of IPC and Sec. 4 of the Dowry Prohibition Act, 1961 (for short, 'D.P. Act'), pending on the file of IV-Addl. Civil Judge and JMFC (Jr.Dn.), Vijayapura.