P.V.KRISHNABHAT Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Leave granted.

(2.) The appellants in the appeal arising from SLP(Crl) No. 1754 of 2024 are the father-in-law and mother-in-law of the complainant, and the appellant in the appeal arising from SLP(Crl) No. 2966 of 2024 is the husband of the complainant.

(3.) These appeals arise from criminal proceedings initiated under Sec. 498- A, 504, 506 of the Indian Penal Code, 1860, [IPC] Ss. 3(1)(r), 3(1)(s) and 3(1)(w) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989,[ SC/ST Act] and Ss. 3 and 4 of the Dowry Prohibition Act, 1961. [DP Act] The appellants had approached the High Court seeking quashing of the criminal proceedings initiated against them. The High Court, after evaluating the submissions and materials on record, in its order dtd. 15/9/2023, partly allowed the petition by quashing proceedings under Ss. 504 and 506 of the IPC, and Ss. 3(1)(r), 3(1)(s) and 3(1)(w) of the SC/ST Act. However, it refused to quash the criminal proceedings concerning Sec. 498-A of the IPC and Ss. 3 and 4 of the DP Act. Dissatisfied with this outcome, the appellants have now approached this Court, challenging the High Court's refusal to quash these proceedings.