GEETA Vs. STATE

JUDGEMENT

(1.) This petition under Sec. 482 of Cr.P.C. is filed by the petitioner - accused No.8 challenging the proceedings in C.C.No.4380/2018 on the file of the II Additional Civil Judge and JMFC, Kalaburagi, for the offences punishable under Ss. 498(A), 323, 504 and 506 read with Sec. 149 of IPC.

(2.) The summary of the charge-sheet is that, the accused No.1 is the husband of de-facto - complainant, accused No.2 is the first wife of accused No.1 and the accused No.8 is the sister of accused No.2. The allegation against the accused No.8 is that, on 27/5/2017, when the de-facto - complainant had been to visit the District Court, at that time the accused Nos.1, 8 and 9 abused her in filthy language, assaulted and threatened her to withdraw the case against the accused No.1.

(3.) The cognizance taken for the aforesaid offences, is impugned in this petition by the petitioner - accused No.8.