P. MANI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Fir was lodged by the second respondent alleging that on 14/03/2019, at around 12.00 pm, when the second respondent came out of the family court, the advocate of her husband came to her and picked up a quarrel with the second respondent by stating that why she is not settling the matter but continuing the proceedings in G&W No.29/2016 and at that point of time, there were exchange of words during which it is alleged that her husband's advocate, his junior, petitioner No.1 and petitioner No.2 abused her in filthy language and assaulted her, pulled by holding her hand and pulled her clothes.

(2.) The Police during the course of investigation recorded the further statement of the second respondent and also the complainant's witnesses. The police after investigation filed a charge sheet against the petitioners-accused Nos.3 and 4 for the offences punishable under Sec. 341, 323, 354B, 504 and 34 of IPC alleging that on 14/3/2019, when the complainant came out of the Court at that point of time, the husband's counsel i.e., accused No.1 without any reasons picked up a quarrel and stated that as to why she is continuing the case against her husband and asked her to settle the matter and when she asked the accused No.1 as to why he was behaving rudely with her, he abused her in filthy language and thereafter all the accused pulled her hand and assaulted her and also pulled her clothes.

(3.) Smt. Pramila S. Nesargi, learned senior counsel appearing for the petitioners' counsel would make the following submissions: