CHANDRAKUMAR N L Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel appearing for the parties. The matters is of the year 2016, the matters are set down for admission and with the consent of the learned counsel for the parties, the matters are taken up for hearing.

(2.) These petitions are filed seeking to quash the complaint and FIR filed by the second respondent and the same was registered in Crime No.58 of 2016 for the offences punishable under Sections 323, 498-A, 342, 504 and 506 read with Section 149 of IPC and Sections 3 and 4 of D.P. Act registered by the first respondent-Police respectively produced at documents 'A' and 'B'.

(3.) In order to avoid overlapping and confusion, the parties are hereby referred to as per their ranking and status before the trial Court.