NASEEMA S. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners / accused Nos.3 and 4 are before this Court calling in question the proceedings in Crime No.134/2020 of Women Police Station, Ballari registered for the offences punishable under Ss. 498A, 504 , 323, 506 read with Sec. 34 of IPC,1860 and Ss. 3 & 4 of the D.P. Act, 1961.

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

(3.) The second respondent is the complainant, wife of one Abdul Rehaman, the first accused, who is not before the Court. The petitioners are accused Nos.3 & 4, who are the sisters-in-law of the accused No.1 - husband. The second respondent - wife and the first accused get married on 16/11/2008. Thereafter, it appears that the relationship between the husband and wife turned sour, which leads the wife to register a complaint before the jurisdictional Police on 22/9/2020 venting out several grievances against the husband and the in-laws, parents of the husband - first accused. The petitioners are the sisters-in-law of the complainant are also roped in. The registration of the crime against the petitioners - accused Nos.3 & 4 is what drives the petitioners to this Court in the subject petition. This Court has granted an interim order of stay and the same is in subsistence even as on date.