NAZIR AHAMAD Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Since these petitions are filed challenging the proceedings arising out of the very same incident that has taken place on 16/1/2022, they are taken up together, heard and disposed of by this common order.

(2.) The petitioners in Criminal Petition No.200602/2023 are sought to be prosecuted for the offences punishable under Ss. 341, 323, 324, 114, 307, 504, 506 R/w Sec. 34 of IPC, alleging that on 16/1/2022, they assaulted and abused the second respondent and CW.6 in filthy language.

(3.) The petitioner in Criminal Petition No.200993/2023 is sought to be prosecuted for the offences punishable under Ss. 498A, 323, 504, 506 R/w Sec. 34 of IPC, alleging that on 16/1/2022, the petitioner-accused No.1, who is the husband of respondent No.2-De-facto complainant has subjected her to cruelty both mentally and physically and also abused her in filthy language and assaulted her.