MONA Vs. STATION HOUSE OFFICER

JUDGEMENT

(1.) The petitioners are before this Court calling in question the proceedings in C.C.No.24/2019, registered for offences punishable under Ss. 498A, 504, 323, 506 read with Sec. 34 of IPC and Ss. 3 and 4 of Dowry Prohibition Act, 1961.

(2.) Heard Sri. Jairaj G., learned counsel appearing for the petitioners, Sri. Shankar H.S., learned HCGP for respondent No.1.

(3.) Brief facts leading to the filing of the present petition, as borne out from the pleadings, are as follows: The petitioners are accused Nos.4, 5, 6, 7, 8 and 9 in the aforesaid criminal case. In relation to the complainant/respondent No.2, accused No.4/the first petitioner is the sister-in-law, accused No.5/second petitioner is the husband of the first petitioner, accused No.6 is the father-in-law of the first petitioner, accused No.7, 8 and 9 are relatives of the first petitioner. Accused Nos.1, 2 and 3 - husband, father-in-law and mother-in-law of the complainant are not before the Court.