MANISH ARVIND TANKSALI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioners being aggrieved by the charge sheet filed by respondent No.1/Police for the offences under Ss. 498-A , 504 , 506 read with Sec. 149 of Indian Penal Code (for short, ' IPC ') and Ss. 3 and 4 of the Dowry Prohibition Act (for short, 'D.P. Act').

(2.) Brief facts of the case are as under: On 18/10/2021 at about 10-30 a.m., a complaint came to be lodged against the petitioners alleging that all the petitioners were demanding dowry and also instigating accused No.1 to harass the complainant one and the other pretext. In addition to that on 16/7/2021, the petitioners herein have scolded in filthy language and threatened the complainant with a dire consequences and also restrained the father and younger brother of the complainant entering into the matrimonial house. As such, complaint came to be lodged for the offences stated supra.

(3.) The respondent/police after conducting the investigation, submitted the charge sheet.