ABISHEK, SRI. C.R. ANANDA AND SMT. D. HEMALATHA Vs. STATE OF KARNATAKA BY INDIRANAGAR POLICE STATION AND SMT. RASHMI RAJ

JUDGEMENT

(1.) IN this petition filed under Section 482 of Cr.P.C., the petitioners arraigned as Accused Nos. 1 to 3 in C.C. No. 22211/2013 on the file of the X -ACMM, Bangalore, have sought for quashing the prosecution launched against them in the aforesaid case for the offences punishable under Sections 498 -A, 323 and 506 r/w. 34 IPC and Sections 3 and 4 of the Dowry Prohibition Act (for short "D.P. Act"). The 1st petitioner is the husband of the 2nd respondent. Petitioner Nos. 2 and 3 are the parents of the 1st petitioner. The 2nd respondent lodged a report on 15.11.2012 before the officer -in -charge of Indiranagar Police Station, Bangalore, inter alia alleging that, at the time of her marriage with the 1st petitioner, the petitioners demanded and accepted dowry both in cash and kind and that subsequently, while she was staying with them, all of them subjected her to mental and physical cruelty, and also threatened her with injury to her life. On the basis of the said report, the police registered the case in Crime No. 454/2012, took -up investigation and on completion of the investigation, have laid charge sheet for the aforesaid offences.

(2.) THE learned Magistrate, before whom the charge sheet was laid, took cognizance of the offences alleged and ordered issue of summons to the petitioners. On coming to know of the same, the petitioners have presented this petition.