DEVAPPA GADAD Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners - accused Nos.2 and 3 are sought to be prosecuted for the offences punishable under Ss. 498A, 323, 504, 506 read with Sec. 109 of IPC and Ss. 3 and 4 of Dowry Prohibition Act, alleging that, the defacto complainant is the wife of the accused No.1, and the accused Nos.2 and 3 are the parents-in-law.

(2.) The allegation against the accused Nos.2 and 3 is that, they instigated the accused No.1 to subject the defacto complainant to cruelty both physically and mentally, and also bring money from the parental home. The accused No.1 and the defacto complainant were residing at matrimonial home at Bengaluru. On 30/6/2021, the accused No.1 forcibly sent the defacto complainant to parental home at Kalburagai and demanded to bring a sum of Rs.5.00 lakh from the parental home. On 9/12/2021, all the accused came to the parental home, picked up a quarrel, abused her in filthy language and threatened that they would do away her life. The learned Magistrate, after accepting the charge sheet, took the cognizance of the aforesaid offences and issued summons. Taking exception of the same, the accused Nos.2 and 3 are before this Court.

(3.) Heard the learned counsel for the petitioners - accused Nos.2 and 3 and the learned High Court Government Pleader for the respondent No.1 - State and the learned counsel for the respondent No.2.