USHA @ USHARANI W/O RAJENDRA PRASAD Vs. STATE OF KARNATAKA REP. BY NONAVINAKERE POLICE STATION AND MS. N. KALPANA W/O M. SATEESH

JUDGEMENT

(1.) IN this petition filed under Section 482 Cr P C is by the Petitioner, who has been arrayed as fourth accused in CC No 544 of 2009, on the file of Addl Civil Judge (Jr Dn) & JMFC, Tiptur, has sought for quashing of the prosecution launched against her.

(2.) SECOND Respondent herein is the wife of the elder brother of Petitioner herein. Second Respondent filed a private complaint under Section 200 Code of Criminal Procedure before the Addl Civil Judge (Jr Dn) and JMFC, Tiptur, in PCR No 99 of 2009 against her husband, father -in -law, mother -in -law, sister -in -law and brother -in -law, alleging the offences punishable under Sections 498 -A, 323 and 506 IPC read with Sections 3 and 4 of the Dowry Prohibition Act, 1961.

(3.) I have heard the learned Counsel for the Petitioner and perused the records.