A SRINIVASANEELAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners have sought for quashing the proceedings in C.C.No.240/2016 for the offences punishable under Sections 323, 324, 504, 506 read with Section 34 of IPC pending on the file of Principal Senior Civil Judge and CJM, Kolar at Annexure-M.

(2.) Heard the learned counsel for the petitioners and learned High Court Government Pleader. Perused the records.

(3.) Learned counsel for the respondent No.2 is absent. No representation.