SRI. UDAYKIRAN VASIREDDI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The Crl.P.No.220/2018 is filed praying this Court to quash the proceedings initiated against the petitioner in Spl. C.C.No.559/2017 for the offences punishable under Ss. 354A(1) of IPC and Sec. 7, 11(ii) of POCSO Act.

(2.) The Crl.P.No.8868/2017 is filed praying this Court to quash the complaint, FIR and charge sheet in C.C.No.19854/2017 arising out of Cr.No.36/2016 initiated against the petitioners for the offences punishable under Ss. 498A, 323, 506 read with Sec. 34 of IPC along with Sec. 3 and 4 of the Dowry Prohibition Act (for short 'D.P. Act ').

(3.) Heard the learned counsel appearing for the respective parties.