D. RADHAMMA AND ORS. Vs. GOWRAMMA

JUDGEMENT

(1.) The present petition has been filed by the petitioners/accused No.2 to 6 and 9 to 12 under Section 482 of Cr.P.C., praying this Court to set aside the order dated 20.09.2017 of taking the cognizance against the petitioners/accused.

(2.) I have heard the learned counsel for the petitioners/accused and learned counsel for the respondent/complainant.

(3.) The brief facts of the case are that a private complaint has been registered by the respondent/complainant contending that the accused got married with accused No.2 while marriage with the complainant is still subsisting and other accused persons were also present at the time of registration of marriage of accused Nos.1 and 2. For having taken the cognizance by the Court below, the petitioners are before this Court.