SRINIDHI MANIKARNIKE S/O M. SAMPATH KUMARAN Vs. THE STATE OF KARNATAKA REP. BY BASAVANAGUDI WOMEN POLICE STATION BASAVANAGUDI, BANGALOREAND MS. SUSHUMNA KANNAN D/O MALATHI B.S.

JUDGEMENT

(1.) THE petitioners arrayed as accused 1 to 3 in C.C.No. 17022/2011, pending trial for an offence punishable under section - 498A r/w 34 IPC and also for offences punishable under sections 3 & 4 of the Dowry Prohibition Act, have filed this petition to quash the proceedings. I have heard learned counsel for petitioners, learned HCGP for I -respondent and learned counsel for II -respondent.

(2.) THE first information lodged by II -respondent would reveal that petitioners had demanded and accepted dowry before marriage. When the II -respondent was staying in the house of petitioners, she was subjected to cruelty. The statements of parents of II -respondent recorded under section 161 Cr.P.C, would lend corroboration to the contents of first information. The investigation records accepted at their face value would constitute an offence punishable under section 498A r/w 34 IPC and also for offences punishable under sections 3. and 4 of the Dowry -Prohibition Act. There are no grounds to quash the proceedings. Therefore, the petition is dismissed.