MOHAMMED SOHALI BILAGI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners who are accused Nos.1 to 11 by invoking the provisions of Sec. 482 of Code of Criminal Procedure, (for short " Cr.P.C ") are seeking quashing of entire proceedings in C.C. No.726/2021, pending on the file of Additional Senior Civil Judge and JMFC, Hunagund for the offence punishable under Ss. 143 , 147 , 323 , 498-A , 504 , 506 of IPC and Sec. 3 and 4 of Dowry Prohibition Act, (for short "D.P. Act").

(2.) Petitioners have contended that respondent No.2 filed a complaint alleging that earlier she married to one Bandenawaz Shivanagutti and after taking Khulanama from him on 18/2/2021, she married petitioner No.1 Mohammad Sohel Bilagi and after one month of the marriage all the petitioners started harassing and ill- treating her demanding dowry of Rupees Two lakhs. She filed complaint on 8/6/2021 alleging that on 4/6/2021 at 7:00 pm the petitioners abused and assaulted her demanding to get her signature to blank bond paper so as to convert the same into Khulanama.

(3.) Petitioners have denied that respondent No.2 was married to petitioner No.1. The documents filed by the Police are no way concerned with the petitioners. They are innocent and have nothing to do with respondent No.2. In fact petitioner No.1 has issued legal notice dtd. 19/4/2021 and also sent a copy to the concerned Police. After issue of legal notice, on 5/6/2021, petitioner No.1 has filed a private complaint in PCR No.158/2021 against respondent No.2 for the offences punishable under Ss. 384 , 500 and 295-A r/w Sec. 34 of IPC.