GAJULA RAMBABU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Crl.P.No.101238/2018 and Crl.P.No.101239/2018 are filed by the petitioners under Section 482 of Cr.P.C seeking to quash the FIR and complaint registered against these petitioners in Ballari Women Police Station, Crime No.183/2017 for the offence punishable under Sections 498-A of IPC and Section 3 & 4 of Dowry Prohibition Act, 1961. Criminal Petition No.101238/2018 is preferred by accused-petitioner Nos.2 and 3, whereas Criminal Petition No.101239/2018 is preferred by accused-petitioner Nos.4, 5 and 6. Both these petitions arise out of same set of facts and therefore both these petitions are disposed of by this common order.

(2.) Meanwhile, it is submitted by the learned counsel for the petitioners that accused No.6-petitioner No.3 in Criminal Petition No.101239/2018, who is accused No.6 died subsequent to preferring of the petition. Considering the submission, the petition filed by the said accusedpetitioner is closed as abated.

(3.) The matter is listed for admission. With the consent of the learned counsel for the parties, it is taken up for final disposal.