KRISHNA A.C. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are before this Court calling in question proceedings in C.C.No.188/2021, pending before the XXXIX Additional Chief Metropolitan Magistrte, Bengaluru, registered for the offences punishable under Ss. 498A, 504, 506 r/w. 34 of the IPC and Sec. 4 of the Dowry Prohibition Act, 1961, arising out of Crime No.422/2019.

(2.) Heard Sri S.B.Halli, learned counsel for the petitioners, Smt. K.P.Yashodha, learned High Court Government Pleader appearing for respondent No.1 and Smt. G. Sharada Bai, learned counsel for respondent No.2.

(3.) Brief facts of the case leading to the filing of the petition as borne out from the pleadings are as follows: Respondent No.2 is the complainant, wife of one K. Manjunath, who is accused No.1, not before this Court. Petitioners are father in-law and mother in-law of the complainant. It is the case of the petitioners that the complainant was already married and during the subsistence of the earlier marriage, fell in love with their son and got married to him. After marriage, the relationship between the husband and wife turned sore, which lead to registration of the complaint by respondent No.2 - complainant against her husband and members of the family - father in-law and mother in-law. The police after investigation filed a charge sheet against all the accused for the offences as afore-quoted. It is the filing of the charge sheet that drives the petitioners to this Court in the subject petition.