HOBUSINGH Vs. STATE

JUDGEMENT

(1.) The petitioners - accused Nos.2 to 10, who are sought to be prosecuted for the offences punishable under Ss. 498A , 323, 504, 506 read with Sec. 149 of IPC, are before this Court.

(2.) The case of the prosecution is that, the accused No.1 is the husband of the defacto complainant. The accused Nos.2 and 3 are the parents-in-law. The accused Nos.4 and 5 are brothers-in-law. The accused Nos.6 to 9 are the sisters-in- law and the accused No.10 is the brother-in-law. They subjected the defacto complainant to cruelty both mentally and physically. The cognizance taken of the aforesaid offences is impugned in this petition by the accused Nos.2 to 10.

(3.) The respondent No.2 - defacto complainant though served with notice has not chosen to appear in person or through her counsel.