SADIQULLA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners are accused 1, 2, 3, 4, 5, 6, 7 and 8. They have sought for quashing of the charge-sheet dated 27-12-2007 filed against the present petitioners in C.C. No. 35 of 2007 on the file of the learned Judicial Magistrate First Class, II Court, Davanagere. it is submitted that the charge-sheet is given up against accused 5, 8 and 9. Now, the petition is confined to petitioners 1 to 4, 6 and 7.

(2.) Respondent 3 is the wife of petitioner 1. She filed a complaint before the Women Police Station, Davanagere, inter alia alleging that she gave birth to a female child on 16-3-2006. Her in-laws were not satisfied with the female child born to her. They started harassing her and also demanded dowry. In this regard, they abused and drove her out of the house. Police registered the case is Crime No. 36 of 2007 for the offences punishable under Sections 498A and 506 of Indian Penal Code, 1860.

(3.) On investigation, Police has filed the charge-sheet against accused 1 to 4, 6 and 7 and has given up against accused 5, 8 and 9. As against filing of the charge-sheet. Petitioners are before this Court.