AKHANI ATHAULLA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are before this Court calling in question proceedings pending in S.C.No.35/2021 registered for offences punishable under Ss. 114 , 323 , 307 , 504 , 498A read with Sec. 34 of the IPC and Ss. 3 , 4 and 6 of the Dowry Prohibition Act, 1961.

(2.) Heard the learned counsel, Sri. Divyatej H.N., appearing for the petitioners, Sri. K.S. Abhijith, learned HCGP for respondent No.1 and Sri. Hareesh Bhandary T., learned counsel appearing for respondent No.2.

(3.) Before embarking upon the consideration of the matter on its merit, I deem it appropriate to notice the relationship between the parties. Respondent No.2 is the complainant, wife of accused No.1, who is not before the Court. Petitioners are father-in-law, mother-in-law and sister-in-law. The marriage between accused No.1 and the complainant takes place on 14/1/2018. The relationship between two appears to have turned sore and on that score, the complainant registered a complaint on 12/12/2020 alleging torture for demand of dowry by the petitioners. The police after investigation have filed a charge sheet against the petitioners for offences punishable under Ss. 114 , 323 , 307 , 504 , 498A and 34 of the IPC and Ss. 3 , 4 and 6 of the Dowry Prohibition Act, 1961. On filing of the charge sheet, the petitioners have knocked the doors of this Court in the subject petition. Further proceedings against the petitioners have been interjected by an interim order granted by this Court.