ARVIND REDDY G. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners in Crl.P.No.3340/2020 are accused Nos.1 and 2 and Crl.P.No.3352/2020 are accused Nos.3 to 10 in Crime No.55/2020 of East Zone Women Police Station, Bengaluru.

(2.) The said case is registered against the petitioners for the offences punishable under Sections 354(A), 354(B), 495, 506, 498(A), 448, 324 AND 417 read with Section 34 OF IPC on the basis of complaint of one Sumapriya.

(3.) Accused No.2 is the wife of accused No.1 and the other accused are the parents and siblings of first accused and their spouse. Briefly stated the complaint allegations are as follows: