DEEPAK S/O K VASUDEVA RAO Vs. STATE

JUDGEMENT

(1.) THE petitioners have sought for quashing of the proceedings in Crime No,.104/2012 registered by Mangalore South Police Station, Mangalore City for the offences punishable under Sections 420 and 417 of IPC.

(2.) THE complainant is the proposed bride. Her marriage was fixed with accused No.1 on 24.6.2012. However, on 23.6.2012, accused refused to come to the marriage hall and sought for postponing the marriage. THEreafter, they cancelled the marriage and as such made the girl to wait. It is alleged that accused has cheated her.