SRIKANTH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition under Sec. 482 of Cr.P.C. is filed by the petitioner - accused Nos.1 to 7 challenging the proceedings in C.C.No.492/2017, on the file of the Principal Civil Judge and JMFC, at Shahapur, for the offences punishable under Ss. 143, 147, 323, 498-A , 504 and 506 read with Sec. 149 of IPC.

(2.) The summary of the charge-sheet is that, the respondent No.2 - de-facto complainant is the legally wedded wife of the accused No.1, the accused Nos.2 and 3 are the parents-in-law, accused No.4 is the maternal uncle of accused No.1, accused Nos.5 and 6 are the sisters-in- law and accused No.7 is the wife of accused No.4 and they subjected the de-facto complainant to cruelty both mentally and physically.

(3.) The learned Magistrate after accepting the charge-sheet took cognizance of the aforesaid offences and issued summons. Taking exception of the same, this petition is filed.