V. HARISH KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Though this matter is listed for admission today, with the consent of learned advocates appearing for the parties, it is taken up for final disposal.

(2.) Heard the learned counsel for the petitioners, learned High Court Government Pleader appearing for respondent No.1 and the learned counsel for the respondent No.2.

(3.) The factual matrix of the case is that based on the complaint given by respondent No.2, a case has been registered. On perusal of the complaint, an allegation is made against the petitioners, who are the son, daughter-in-law, grandson, granddaughter and husband of granddaughter, that they have subjected respondent No.2 for both mental and physical harassment after the death of her husband. In the complaint, a specific allegation has been made that on 15.5.2016, when the complainant visited the house of her son, they did not open the door and hence she approached the police and went along with the police and the persons who were present along with son, abused in a filthy language. During that time, the police were also present and simply watched the incident. After the registration of the case, investigation has been conducted and the charge-sheet has been filed for the offences punishable under Sections 427, 341, 324, 504 and 506 read with Section 149 of IPC. The present petition in filed by accused Nos.1 to 5 seeking the relief to quash the proceedings i.e., filing of the charge-sheet against the petitioners.