MOHAMMAD SHAMEER Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners in the subject petition call in question proceedings in C.C.No.3121 of 2021 pending on the file of the II Additional Senior Civil Judge and JMFC, Davangere arising out of Crime No.112 of 2021 registered for offences punishable under Ss. 506, 498A, 504, 307, 313, 323, 354, 114 and 34 of the IPC and Ss. 3 and 4 of the Dowry Prohibition Act, 1961.

(2.) Brief facts as projected by the prosecution are as follows:-

(3.) The 1st petitioner and the complainant got married on 24/10/2020. The relationship of the complainant and the 1st petitioner gets irrevocably strained. A complaint was lodged by the 2nd petitioner herein against alleging harassment being caused by the complainant while residing in the house of in-laws before the Vidyanagar Police, Davangere. This was treated as a non-cognizable case and thereto NCR No.137 of 2020 was registered on 12/12/2020, after which, it appears that the complainant moves away from the matrimonial house and began to reside in her parents' house. On 8/3/2021 the complainant causes a legal notice against the petitioners alleging several instances of harassment meted out to her by the petitioners. This is replied to by the petitioners on 15/3/2021.