SRI RAMANI AIYER Vs. THE INSPECTOR OF POLICE

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioners/accused and the learned High Court Government Pleader appearing for the respondent-State.

(2.) I.A.1/2017 for dispensation of production of certified copies of documents is allowed.

(3.) The petitioners are arraigned as accused persons in Cr.No.12/2017 registered by the respondent- police in respect of the offences under Sections 498-A , 354-C and 417 of IPC.