RAGAVENDRA G. Vs. STATE BY KARNATAKA

JUDGEMENT

(1.) The petitioners are before this Court calling in question the proceedings in Crime No.24 of 2020 registered for the offences punishable under Ss. 498A , 323 , 504 , 506 , 114 r/w Sec. 34 of IPC and under Ss. 3 and 4 of the Dowry Prohibition Act, 1961.

(2.) Heard Smt.Deepashree, learned counsel appearing for the petitioner, Smt.K.P.Yashoda, learned High Court Government Pleader appearing for respondent No.1 and Sri.Akarsh Kumar Gowda, learned counsel appearing for respondent No.2.

(3.) Brief facts that leads the petitioners to this Court in the subject petition as borne out from the pleadings are as follows: The 2nd respondent is the complainant. Petitioners are accused Nos.1 to 4 in CC No.3259 of 2021. The marriage between the 1st petitioner and the 2nd respondent/complainant takes place on 20/5/2013, at which point in time, the 1st petitioner was working in the Indian Army and served the Army for 17 years. The relationship between the petitioner and the 2nd respondent/wife turns sore, upon which, the 1st petitioner institutes a petition seeking for annulment of marriage on 11/6/2020.