PRADEEP HIREMATH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Criminal Petition Nos.3403/2019, 3401/2019 and 3402/2019 have been filed by petitioners-accused Nos.1, 3, 4 and 2 under Section 482 of Cr.P.C. to quash the FIR in Crime No.80/2019 pending on the file of Chief Metropolitan Magistrate, Bengaluru Rural District, Bengaluru, for the offences punishable under Sections 498(A), 354(A) and 420 of IPC and also under Sections 3 and 4 of Dowry Prohibition Act.

(2.) I have heard the learned counsel for the petitioners and the learned High Court Government Pleader for respondent-State and the learned counsel for respondent No.2-complainant.

(3.) Gist of the complaint is that petitioner-accused No.1 got married with respondent No.2 on 11.11.2016 and at the time of marriage talks, they have demanded a Car, 400 grams of gold and cash of Rs.1,50,000/- and the said amount has been paid. Thereafter, started ill-treatment and harassment including mental agony to the complainant. It is further alleged that the petitioner- accused No.1 used to travel to England and other places, but intentionally he refused to led the complainant and the accused persons used to abuse the complainant and even there was physical harassment. Accused No.3 used to misbehaved with the complainant and also used to ask sexual favour. It is further alleged that because of ill- treatment and harassment she has filed the complaint. On the basis of the complaint, a case has been registered in Crime No.80/2019.