K SURENDRA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THESE two petitions are filed by accused Nos.1 to 7 questioning the proceedings in C.C. No.438/2007 on the file of the JMFC., Hosadurga.

(2.) ONE Smt. Pushpa filed a complaint in Crime No.194/2004 before Hosadurga Police, Chitradurga District, for the offences punishable under Sections 366, 342, 506 read with Section 149 of IPC. In the complaint, she has stated that she was forcibly taken by her relatives to Srishaila in Andhra Pradesh and she was threatened and forcibly, her marriage was performed with accused No.1 on 13.05.2004. The complainant told the accused that she wanted to meet her parents at Holalkere and left Srishaila on the next day. Prima facie, the complaint reveals that the complainant was kidnapped and her marriage was performed under threat. Police on investigation, has filed the chargesheet.