PRASANNA V MURTHI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned High Court Government Pleader is directed to take notice for first respondent.

(2.) On the complaint of second respondent, the petitioners are charge sheeted in respect of the offence under Sections 498-A and 506 of IPC and Sections 3 and 4 of the Dowry Prohibition Act.

(3.) Complainant is the ex-wife of first petitioner herein and second and third petitioners are the parents of first petitioner. Today, a joint memo is filed signed by all the parties, which reads thus: