VENKATESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioners/accused Nos.1 to 4 under Sec. 482 of Cr.P.C. for quashing the FIR in Cr. No. 157/2020 registered by the Ramamurthy Nagar Police Station for the offences punishable under Sec. 420, 506 read with Sec. 34 of IPC.

(2.) Heard the learned counsel for the petitioners and learned HCGP for respondent No.1-State. Respondent No.2 served and unrepresented.

(3.) The case of the prosecution is that on the complaint of respondent No.2, the Police registered a case on 3/5/2020 wherein, it is alleged that the about 8 years back she came to know petitioner No.1 and both of them fell in love with each other and petitioner No.1 agreed to marry her. Subsequently, he left her and said to have married some other lady as his family members supported his marriage with some other lady. Therefore, she filed a complaint against petitioner No.1 and his other family members for having cheated her.