VIVEK M. NASHI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In these two petitions, First Information Report registered in Crime No. 575/2013 and CC No. 20852/2013 (in Cri.P. No. 518/2017 and Cri.P. No. 6921/2013) respectively against accused persons for the offences punishable under Section 498-A of Indian Penal Code, 1860 read with Sections 3 and 4 of Dowry Prohibition Act, 1961 is sought to be quashed.

(2.) At the outset, it requires to be noticed that petitioners in Cri.P. No. 6921/2013 is concerned, this Court by order dated 16-8-2016 has placed submission made by learned Counsel for the petitioner on record and dismissed the petition as withdrawn insofar as the first petitioner is concerned. By order dated 13-11-2013, interim stay came to be granted, whereunder all further proceedings pending in Crime No. 575/2013 insofar as accused 2 to 4 are concerned had been stayed.

(3.) Inspite of there being no stay insofar as accused 1 is concerned, jurisdictional police investigated the matter had filed the charge-sheet against accused 1 in CC No. 20852/2013 for the aforestated offences. Hence, both the petitions are taken up together for consideration.