KAIRUNNISA SAMIVULLA HANGAL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are before this Court calling in question registration of crime in Crime No.177/2022.

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

(3.) The petitioners are accused Nos.2, 3, 4, 5, 6 and 7. In relation, 2nd respondent is the complainant. The 1st petitioner is the sister-in-law, 2nd petitioner brother-in- law, 3rd petitioner sister-in-law, 4th petitioner is the husband of the 3rd petitioner, 5th petitioner is the son of 3rd and 4th petitioners and 6th petitioner is the sister-in-law. The husband, accused No.1 is not before the Court.