MEENA R POOJARY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by accused Nos.3, 4 and 5 to quash the proceedings in C.C.No.1075/2014 on the file of Addl. Civil Judge (Jr.Dn.) and JMFC, Udupi, registered for the offence punishable under Sections 384 , 498A , 504 , 506 read with 34 of IPC and Sections 3 and 4 of Dowry Prohibition Act.

(2.) On the private complaint filed by respondent No.2-Smt.Bhumika S.Poojary, learned Magistrate has taken cognizance and has issued summons. The case has been registered as C.C.No.1075/2014.

(3.) The facts briefly stated in the private complaint are that the marriage of respondent No.2- complainant was performed with accused No.1 on 13.04.2008 at Udupi. Accused No.2 is the father-in- law, accused No.3 is the mother-in-law, accused No.4 is the sister-in-law, accused No.5 is the brother-in-law of the complainant. After marriage, the complainant has been residing in the matrimonial house with her husband-accused No.1 and her in-laws. Ever since the date of marriage, accused No.1 has been harassing, humiliating and teasing the complainant without any reason and he has been demanding her to bring huge amount of money from time to time. Accused Nos.2 to 5 are supporting accused No.1 in his illegal acts. All accused have colluded and extracted more than 450 grams of gold ornaments from the complainant. At one instance, accused No.1 had forcibly taken the gold ornaments of the complainant and has kept in the custody of accused No.4. Accused No.1 was assaulting the complainant, even sometimes ousted her from matrimonial house at the instigation of accused Nos.2 to 5. Accused No.1 has been demanding to bring huge amount and he is coming to the house after midnight and quarrel with the complainant. On 15.12.2013 at 6:00 p.m. the complainant and her parents asked accused No.1 to return her gold ornaments, at that time all accused persons have abused the complainant and her parents in filthy language and held out threat of dire consequences and also threatened that the complainant will be murdered if she lodges a complaint against them. Thus, all the accused have committed the offence punishable under Sections 384 , 385 , 498A , 506(2) read with 34 of IPC .