KALAKAYYA TEERTHAYYA KADOOR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition filed by the petitioner under Sec. 482 of Cr.P.C. for quashing the criminal proceedings in CC No.6877/2020 registered by Devanahalli Police Station, Bangalore, for the offences punishable under Ss. 341 , 323 , 324 , 498A and 506 of IPC.

(2.) Heard the arguments of learned counsel for petitioner, learned HCGP for respondent No.1/State and learned counsel for respondent No.2.

(3.) The case of the prosecution is that on the complaint of one Manjula V., the police registered FIR under sec. 324 , 506 of IPC and after the investigation filed charge sheet for the offences punishable under Sec. 341 , 323 , 324 , 498A , 506 of IPC. It is alleged by her in her complaint filed on 31/12/2019 that she had approached the petitioner who is said to be an advocate for defending a matrimonial case filed by her husband in the Family Court. Subsequently, on 12/3/2019 she said to have married this petitioner and both of them were living together till 2019. Later on 11/5/2019 she came to know the petitioner was having some photographs of other woman and on enquiry he has avoided the explanation. That on 23/10/2019 the petitioner along with the other had assaulted the complainant at Devanahalli Taluk Office near Anjaneya Temple, Mosque road at 11:30 a.m. and also said to have criminally intimidated. Later the complainant said to have taken treatment at the hospital, therefore she has filed complaint on 31/12/2019. During the investigation, the police also recorded further statement of this complainant and deleted the name of Muniraju/accused No.2 and later filed the charge sheet which is under challenge.