KASHINATH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners - accused Nos.1 to 7, who are sought to be prosecuted for the offences punishable under Ss. 323 , 24, 504, 506 of IPC, have filed this petition under Sec. 482 of Cr.PC to quash the impugned proceeding.

(2.) Heard the learned counsel for the petitioners - accused Nos.1 to 7, the learned High Court Government Pleader for the respondent No.1 - State and the learned counsel for the respondent No.2 - defacto complainant.

(3.) The case of the prosecution is that, the marriage of the accused No.1 was performed with the defacto complainant about 20 years from the date of lodging of the FIR, and the accused No.2 is the mother-in-law. The accused No.3 is the brother-in-law. The accused Nos.4 to 6 are the married sisters- in-law and the accused No.7 is the far relative of the accused No.1. They subjected the defacto complainant to cruelty both mentally and physically stating that she has given birth to two female child. The specific allegation of subjecting the defacto complainant to cruelty on the last of event i.e. 26/5/2020 is against the accused Nos.1 and 7. Except the omnibus and general allegations, there is no specific allegation as against the accused Nos.2 to 6.