SHARAVANA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition is filed by accused No.3 under Section 482 of Cr.P.C. praying to quash the entire proceedings pending in CC.No.2298/2018, on the file of the II Additional CMM Court, Bengaluru for the offences punishable under Sections 498A, 304B r/w. Section 34 of IPC and Sections 3 and 4 of Dowry Prohibition Act.

(2.) I have heard the learned counsel for the petitioner-accused No.3 and the learned Additional SPP for respondent No.1-State. Notice to respondent No.2 is dispensed with.

(3.) The brief facts of the case are that aunt of the deceased Smt.Vijaya filed a complaint alleging that the marriage of the deceased was got performed with accused No.1 six months prior to the alleged incident. At the time of marriage, some gold articles and cash were given in the form of dowry. Accused persons used to ill- treat and harass the deceased. They used to assault and scold her in filthy language. They also used to pressurize her to bring additional dowry. Due to the said harassment by the accused, on 5.3.2007 at about 4.30 p.m., deceased committed suicide by strangulating herself. On the basis of the said complaint, a case was registered and after completion of investigation, charge sheet has been filed as against the accused.