SAMANTHA CHRISTINA DELFINA WILLIS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners being aggrieved by the proceedings in Crime No.216 of 2021 registered for offences punishable under Ss. 406, 419, 420, 380, 384, 389, 506 read with Sec. 34 of the IPC and pending before the IV Additional Chief Metropolitan Magistrate, Bangalore have approached this Court under Articles 226 and 227 of the Constitution of India read with Sec. 482 of the Criminal Procedure Code. The petitioners who are daughter and mother respectively are accused Nos. 1 and 2 in the said crime.

(2.) Brief facts leading to the filing of the present petition, as borne out from the pleadings are as follows:- The 1st petitioner is the wife of 5th respondent/complainant. Through a website named Elite Matrimony the 1st petitioner and the 5th respondent got married on 6/6/2021. On 9/6/2021 the wife/1st petitioner travels to the matrimonial house at Hyderabad. It is alleged that from 12/6/2021 the wife was tortured by the husband/5th respondent barely five days after marriage. On 11/7/2021 the wife flies to her ancestral house at Kolkata. On 17/7/2021 the complainant and his parents appear to have travelled to Kolkata to persuade the 1st petitioner to come back to Bangalore. Not acceding to the request, both the petitioners flew to London, United Kingdom. On 14/11/2021 the petitioners returned to Kolkata for seeking annulment of marriage. By then, the 5th respondent/husband had registered the complaint before the Police at Bangalore on 11/11/2021. Based on the crime so registered in Crime No.216 of 2021 for the aforesaid offences, the respondent/police sought to arrest the 1st petitioner. On 19/11/2021 a transit bail was sought and granted to the petitioners by the Court at Kolkata. After the grant of such transit bail, the petitioners come to the City of Bangalore and filed the subject petition on 23/12/2021 seeking annulment of proceedings in Crime No.216 of 2021.

(3.) The complainant alleges in the complaint that the 1st petitioner after marriage had taken all the jewellery of his mother stating that she requires them for a photo shoot as she liked ethnic Indian jewels and had not returned the same. Further allegation is that an amount of Rs.7.5 crores was transferred to the account of the 1st petitioner as on deceit she has induced the 5th respondent to shell out with the money on the ground that a property is being purchased in their joint names. The complainant also alleges that the petitioners were not even Muslims and have posed themselves as Muslims but they were in fact Christians. On the said complaint, crime in Crime No.216 of 2021 is registered. The moment crime is registered the petitioners have knocked the doors of this Court in the subject petition.