MUKTIYAR AHMAD Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Though respondent No.2-complainant has been issued notice, she is neither represented by counsel nor she is present by herself before this Court. Hence, the matter was taken up for hearing.

(2.) The petitioners are before this Court seeking for quashing of the proceedings initiated against them by the Hosapete Extension Police Station in Crime No.20/2016 which is now pending on the file of the Addl. Civil Judge and JMFC, Hosapete registered as C.C.No.2077/2016 for offences alleged to have been committed under Section 323, 324, 354, 448, 506 r/w 149 of IPC.

(3.) Petitioner No.1-the brother-in-law, petitioner No.2- sister-in-law and petitioner No.3- husband of respondent No.2 contend that there is a Civil Suit which has been filed by petitioner No.2 and other family members as against respondent No.2, Complainant in O.S.No.98/2011 for partition which came to be decreed. Subsequently, respondent No.2 has filed Regular appeal in R.A.No.27/2014 wherein order of remand was passed.