NAGARAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are before this Court calling in question proceedings in C.C.No.502/2020 registered for the offences punishable under Ss. 143, 498-A , 323, 504, 506, 149 of the Indian Penal Code, 1860 ('IPC' for short) and Ss. 3 and 4 of Dowry Prohibition Act ,1961 (hereinafter referred to as 'the Act' for short).

(2.) Heard Sri. Udaya Prakash Mulya, learned counsel for Sri. Kamaluddin, learned counsel appearing for the petitioners, Sri. Mahesh Shetty, learned High Court Government Pleader appearing for respondent No.1 and Sri.K.M.Sanath Kumar, learned counsel appearing for respondent No.2/complainant.

(3.) Before embarking upon the consideration of the facts of the case, I deem it appropriate to notice the relationship between the parties to the lis. The respondent No.2 is the complainant, wife of one Manjunath B.N., who is not before the Court. The accused No.2-petitioner No.1 is father- in-law, the accused No.3-petitioner No.2 is mother-in-law and the accused Nos.4 to 6-petitioner Nos.3 to 5 are brother-in- laws. The accused No.1 and the complainant get married on 25/5/2011 and also have two children from the wedlock. It transpires that on certain grievances / allegations against the husband, respondent No.2/complainant seeks to register a complaint, which becomes a crime in Crime No.224/2020 for the afore-quoted offences. The police, after an investigation, filed a charge sheet in C.C.No.502/2020 and the matter is pending consideration before the concerned Court. The filing of the charge sheet is what drives the petitioners to this Court in the subject petition.