S. HARISH KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are sought to be prosecuted for the offence punishable under Ss. 498A, 504, 506 of IPC and Ss. 3 and 4 of Dowry Prohibition Act, 1961.

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

(3.) The case of the prosecution is that, the complainant is the wife of accused No.1 and accused Nos.2 & 3 are the parents-in-laws, and accused Nos.4 to 8 are the distant relatives of the husband and they subjected the complainant to cruelty both mentally and physically and also a demand was made to bring money from the parental home. Registration of FIR of the aforesaid offences is impugned by accused Nos.4 to 8 in this petition.