K P SHARATH CHANDRA Vs. STATE OF KARNATAKA; RAMYA SHARATH REDDY

JUDGEMENT

(1.) The petitioner and 2nd respondent are present before this Court.

(2.) Sri. Shankarappa, learned Counsel files Vakalath for 2nd respondent. Sri. B. Visweshwaraiah, learned HCGP takes notice for 1st respondent.

(3.) The petitioner is charge sheeted in respect of the offences punishable under Sections 498A of I.P.C. and Sections 3 and 4 of the Dowry Prohibition Act on the complaint of the 2nd respondent.