VENKATESHAM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners have been charge sheeted for the offences punishable under Ss. 498A, 323, 504, 506 read with Sec. 34 of IPC.

(2.) The summary of the charge sheet is that, the defacto complainant is legally wedded wife of accused No.1, and accused No.2 is the father-in-law, and their marriage was solemnized on 28/2/2019. The accused herein subjected the defacto complainant to cruelty, both mentally and physically, and abused her in filthy language. On 24/6/2021, the accused herein after abusing her in filthy language threw her out from the matrimonial home, and left with no option, she started residing in her parental home.

(3.) Heard the learned counsel for the petitioners - accused and the learned High Court Government Pleader for respondent No.1 - State and the learned counsel for the respondent No.2.