ANAND Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been filed for quashing the complaint registered against the petitioner in Woman Police Station, Crime No.310/2015 dated 13.03.2015 (C.C.No.989/2015) arising there from for the offences punishable under Sections 498(A), 323, 504 r/w 149 of IPC.

(2.) The complaint was filed by one Nisha W/o: Prashant Mohite, who is the wife of petitioner's wife's brother. The complaint was filed as against the father-in-law and mother-in-law of the said Nisha, who was also the father-in-law and mother-in-law of the petitioner as also against the sister-in-laws of the complainant including the wife of the petitioner and in the said complaint it is alleged that the petitioner had indulged in various acts which amounted to offences under Sections 498(A), 323, 504 r/w 149 of IPC.

(3.) Having perused the copy of the complaint, it is seen that the complainant has specifically named the petitioner in the said complaint and made specific allegation against him. The only reason why the petitioner seeks for quashing of the complaint is that the complainant is not a resident of Belagavi and she was not residing in the house of Smt. Nisha and complainant in fact has residing at Basarikatti and therefore the complainant has filed a false complaint against him. In support thereof, the petitioner has produced Election Identity Card, Ration Card and Passport to see that he is residing in Basarikatti. Election Identity Card was issued in the year 1995, Ration card was issued in the year 2009 and passport was issued in the year 2007. Be that as it may, the petition is only filed by the petitioner and not by his wife Smt. Urmila W/O; Anand Basarikatti, who is the sister-in-law of the complainant, who is stated to be residing with the petitioner.