TANAJI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The 2nd respondent lodged the FIR on 27/12/2022 alleging that, when he along with other family members had been to the plot, the accused herein abused them in filthy language and also tried to assault him and his family members. The police have registered the FIR for the offence punishable under Sec. 504 read with Sec. 34 of IPC. Taking exception to the same, the accused Nos.1 to 4 are before this Court.

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

(3.) Heard the learned counsel for the parties.