MANISH LUTHRA Vs. STATE

JUDGEMENT

(1.) The petitioners are before this Court calling in question proceedings in C.C.No.54/2020 registered for offences punishable under Ss. 341, 323, 504, 506 and Sec. 498A of the IPC.

(2.) Heard Sri.M.Arun Ponappa, learned counsel for petitioners, Smt.K.P.Yashodha, learned High Court Government Pleader for respondent No.1 and Sri.Shivaprasad Shantanagoudar, 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: The second respondent is the complainant/wife. The first petitioner is accused No.1/husband and second petitioner is the accused No.2/mother-in-law. Marriage between the first petitioner and the second respondent takes place on 26/7/2009 and on the relationship between the first petitioner and the complainant turning sore, several proceedings are instituted between the parties to the lis. One such proceeding is the complaint that is registered against the husband and other members of the family. The complaint was registered on 6/9/2019 which became an FIR in crime No.328/2019. Initially the crime was registered for offences punishable under Sec. 498A of the IPC, police after investigation filed a charge sheet in the matter bringing in offences punishable under Ss. 341, 323, 504, 506 r/w Sec. 34 of the IPC apart from 498A of the IPC. It is at that juncture, the petitioners knock the doors of this Court in the subject petition.