VIJAYKUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has been charge sheeted for the offences punishable under Ss. 143, 147, 498(A), 504, 506 R/w Sec. 149 of IPC and Ss. 3, 4 and 6 of the Dowry Prohibition Act, 1961.

(2.) The summary of the charge sheet is that, accused No.1 is the husband of the De-facto complainant, accused Nos.2 and 3 are the parents-in-law and accused Nos.4 to 6 are the brother-in-laws and they subjected the De-facto complainant to cruelty both mentally and physically and also a demand was made to bring money from her parental home.

(3.) The accused filed an application for discharge under Sec. 239 of Cr.P.C. before the Principal Civil Judge and JMFC at Lingasugur, and the said application came to be rejected. Aggrieved by the same, the petitioner filed a criminal revision petition before the Principal Sessions Judge at Raichur and the learned Sessions Judge dismissed the said petition, against which the present petition is filed by accused No.5.