FIRASAT KHAN Vs. STATE OF KARNATAKALABIC

JUDGEMENT

(1.) This Criminal Petition No.200579/2018 and Writ Petition Nos.202701/2016 & 202736-741/2016 are taken up together with the consent of both the parties to the respective petitions.

(2.) Criminal Petition is filed by accused No.1 to 3 with a prayer to quash the entire proceedings pending on the file of Addl. District and Session Court, Bidar, arising out of Crime No.33/2016, now numbered as S.C.No.218/2017, for the offences punishable under Section 498(A), 323, 504, 506, 307 R/w 34 of IPC and under Sections 3 & 4 of D.P.Act.

(3.) The second respondent is the complainant and she is the wife of petitioner No.1. Petitioner No.2 is the mother of petitioner No.1 and petitioner No.3 is the brother of petitioner No.1.