MEGHANA Vs. STATE

JUDGEMENT

(1.) Heard Sri.Shivakumar S. Badawadagi, learned counsel for the petitioner and learned High Court Government Pleader for respondent - State.

(2.) This petition is filed under Sec. 482 of Cr.P.C. with the following prayer:

(3.) A private complaint came to be filed by the petitioner which was referred to the police under Sec. 156(3) of Cr.P.C. for investigation. Gist of the complaint averments reveal that the petitioner being the legally wedded wife of first accused - Maruti and other accused persons are the relatives of first accused. After marriage, petitioner joined the matrimonial home and on account of some differences, there was a physical and mental harassment imparted to the petitioner resulting in petitioner staying away from matrimonial home and lodging the complaint.