RAMANAGOUDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are before this Court calling in question the proceedings in C.C. No.3299/2019 on the file of the III-Addl. Civil Judge & JMFC, Hubballi registered for the offences punishable under Ss. 498A, 323, 504 & 506 read with Sec. 34 of IPC.

(2.) The petitioners are the accused Nos.2 and 3 father-in-law and mother-in-law of the second respondent / complainant. The marriage between the accused No.1 and the complainant takes place on 24/2/2019. It transpires that after the marriage, the relationship between the husband and the wife flounders and on such floundering of the relationship, the proceedings are instituted by the respondent / complainant / wife, against the husband and her in-laws by registering a complaint on 22/6/2019. The complaint then becomes a crime in Crime No.27/2019. The Police after investigation file a charge sheet against the petitioners and the husband / accused No.1. Filing of the charge sheet is what drives the petitioners to this Court in the subject petition.

(3.) Heard the learned counsel appearing for the parties.