RENUKA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Delay condoned. Leave granted.

(2.) Appellant-wife has challenged the impugned order whereby the High Court quashed proceeding in CC No. 163 of 2021 dtd. 3/2/2021 under Ss. 498-A, 324, 355, 504, 506 read with Sec. 149 of the Indian Penal Code, 1860 [Hereinafter referred to as 'IPC'] against the respondent-husband.

(3.) The aforesaid case was registered on the written complaint lodged by the appellant-wife alleging as follows:-