VEERANNA Vs. SWAPNA VEERANNA MUDDIYAVAR

JUDGEMENT

(1.) Though this matter is listed for admission, taken up this matter for final hearing with the consent of both the parties.

(2.) I have heard the petitioners' counsel and also respondents' counsel.

(3.) The petitioners are the parents-in-law of the complainant have filed this petition before this Court invoking Section 482 of Cr.P.C. praying this Court to quash the proceedings initiated in Hosapete Rural Crime No.86/2018 for the offences punishable under Sections 498A, 323, 504, 506 and 34 of IPC and Sections 3 and 4 of D.P. Act insofar as these petitioners are concerned. Petitioner's counsel along with memo dated 4/2/2019 also filed the charge sheet and other enclosures including the statement of witness and based on the charge sheet cognizance is also taken against these petitioners and also the husband of the complainant.