BRIJESH KHEMLANI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners, who are arraigned as accused No.1, 3 and 4, have filed this petition under sec. 482 of Cr.P.C. to quash the proceedings initiated against them in Crime No.62/2021 as per the reference for investigation under Sec. 156(3) of Cr.P.C. by the Magistrate in P.C.No.85/2021 on the file of the IV Additional JMFC, Belagavi for the offence punishable under Sec. 498-A , 504 , 506 , 406 , 420 read with sec. 34 of IPC.

(2.) It is the case of the petitioners that petitioner No.1 is the son of petitioner No.2 and elder brother of petitioner No.3. They are permanent residents of Bangkok, Thailand. The marriage of petitioner No.1 with respondent No.2 was solemnized on 14/3/2017. After the marriage, she joined the matrimonial home at Bangkok on 23/5/2017. During this period, she visited her parental home multiple times and all her travel expenses were born out by petitioner No.1. During this period she also traveled to Sidney, Australia on three occasions to visit her sister in the year 2017, 2018 and 2019. Once she also went to Russia with her brother and mother in February-2020. During this period, the brother of respondent No.2 also visited Bangkok on several occasions and stayed with petitioners.

(3.) Respondent No.1 has appeared through learned HCGP.