Rathnakala, J. - (1.) IN CRL.P.4527/2015:
(2.) THE petitioners herein are charge sheeted for the offence punishable under Sections 498A, 323, 504, 506, 341, 342 and 34 of IPC R/w Sections 3 and 4 of Dowry Prohibition Act, 1961, on the complaint of Respondent No. 2, who is none other than wife of the 1st petitioner herein. Respondent No. 2 is present before the Court.
(3.) SRI . H.R. Showri, learned counsel files a vakalath for R2.;