SANGAMESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition under Sec. 482 of Cr.P.C. is filed by the petitioners - accused Nos.4 and 5 praying to quash the FIR and complaint registered in Basavana Bagewadi Police Station in Crime No.254/2022 for the offences punishable under Ss. 143, 147, 323, 498(A), 504 and 506 read with Sec. 149 of IPC, pending on the file of the Civil Judge and JMFC, Basavana Bagewadi.

(2.) The summary of the FIR is that, the accused No.1 is the husband of respondent No.2 - de-facto - complainant, the accused Nos.2 and 3 are the parents-in- law, the accused No.4 is the husband of accused No.5 and the accused No.5 is the sister-in-law. They subjected the respondent No.2 - de - facto - complainant, to cruelty both physically and mentally.

(3.) Heard the learned counsel for the petitioners - accused Nos.4 and 5, the learned High Court Government Pleader for the respondent No.1 - State and the learned counsel for the respondent No.2 - de - facto - complainant.