SAMPAT Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) FIR is registered for the offences punishable under Ss. 498(A), 323, 504 read with Sec. 149 of IPC is impugned in this petition.

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

(3.) The respondent No.2 lodged the FIR alleging that she is the legally wedded of accused No.1, and the accused Nos.2 to 5 are the parents-in-law, sister-in-law and brother-in- law. They subjected her to cruelty both mentally and physically. It is further alleged that, on 30/4/2018, her husband and relatives assaulted her with hands and abused her in filthy language and threw her out of the matrimonial home. On 15/9/2022, her husband and his relatives came to the parental home and insisted her to give divorce and picked up a quarrel and assaulted her with hands and abused her in filthy language. Except the general and omnibus allegation against the accused Nos.2 to 5, there is no specific allegation as to how and in what manner, they subjected the informant to cruelty both mentally and physically.