ANURADHA, W/O ANAND AND SRI. ANAND, S/O. B.N.S. RAO Vs. STATE OF KARNATAKA, REP. BY CIRCLE INSPECTOR OF POLICE, RAJARAJESHWARINAGARA POLICE STATION AND VENKATESH BABU, S/O. LATE G. KRISHNAMURTHY, NO. 45, BEHIND BALAJI TEMPLE, BALAJI NAGARA, BYDA

JUDGEMENT

(1.) HEARD the learned Counsel for the petitioners and also the learned High Court Government Pleader for the respondent/State.

(2.) THE two petitioners herein are arrayed as accused Nos. 5 and 6 in the complaint lodged by the 2nd respondent - Venkatesh Babu/complainant.

(3.) ACCORDING to the petitioners, the 1st accused/Ramprasad has parents living and he is living with them. Therefore, they have nothing to do with the allegations made in the complaint as the said Ramprasad and his wife hardly lived for 4 to 5 days in the house of parents of Mr. Ramprasad. The only active part played in the matter is participating in the marriage talks and supervising the marriage arrangement.