DAYANANDA Vs. STATE

JUDGEMENT

(1.) This is a petition under Section 438 Cr.P.C. The learned counsel for the petitioners submits that he does not press this petition in respect of petitioners no.1,3,4 and 5. Only in respect of petitioner no.2 he argues now.

(2.) The respondent-police have registered a case against all the accused in Cr.No.192/2019 for the offences punishable under Sections 420 , 323 , 315 , 354 , 498-A , 504 , 506 and 34 IPC and Section 3(1)(c) , 3(1)(r) , 3(1)(s) , 3(1)(w)(i) , 3(2) (v-a) of SC and ST (Prevention of Atrocities) Act, 1989.

(3.) The complainant is respondent no.2 and she is notified, but absent. If the complaint given by her is perused, what is seen is that there was a love affair between her and the first accused and that they got married on 20.10.2018 without the knowledge of their parents and that they lived together at Bengaluru. She has stated that she conceived also. Further allegations is that the first accused put pressure on her to get her pregnancy aborted and that the other accused including petitioner no.2 used to scold her taking the name of her caste.