SIDDARAMU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners are before this Court calling in question registration of a crime in Crime No.188 of 2022 registered for offences punishable under Ss. 504, 506 and 498A of the IPC.

(2.) Heard the learned counsel Sri L.M. Chidanandayya, appearing for petitioners, Smt Yashoda K.P., learned High Court Government Pleader appearing for respondent No.1 and Sri Parameshwarappa C., learned counsel appearing for respondent No.2.

(3.) Before embarking upon consideration of the facts of the case, I deem it appropriate to notice the relationship between the protagonists of the crime. The 2nd respondent/complainant is the wife and the 3rd petitioner is accused No.1. Petitioner No.1/accused No.1 is father-in-law, petitioner No.2/accused No.5 is mother-in-law, petitioner No.4/accused No.3 is the brother-in-law, petitioner No.5/accused No.4 is the sister-in-law. The accused No.1 and the complainant get married on 26/3/2014. The couple, from the wedlock, have a child. After the marriage, the couple stayed at Bengaluru. The parents i.e., accused Nos.2 and 5 are residents of Mandya. The husband and the wife are both employed, husband, in Oracle Financial Services Software Limited and, the wife in Mphasis.