GOPIKA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition under Sec. 482 of Cr.P.C. is preferred to quash the proceedings pending in C.C.No.1034/2015 on the file of the Court of IV JMFC, Belagavi, in so far as the petitioner is concerned.

(2.) Charge-sheet is filed against accused Nos.1 to 7 for offences punishable under Ss. 498-A, 323, 504 read with Sec. 149 IPC. The petitioner is arraigned as accused No.3 in the charge-sheet.

(3.) Complaint is lodged by one Arathi Channagouda Hosamani against her husband and in-laws alleging physical and mental torture by them in connection with dowry etc. It is averred in the complaint that her marriage with accused No.1 was performed about 3 years prior and she was looked after properly only for about 3 to 4 months. Thereafter, her husband and in-laws started picking up quarrel with her for petty reasons, abused her physically and mentally and coerced her to bring dowry. It is further alleged that when she returned from her parental home after delivery, her brother-in-law attempted to outrage her modesty by pulling her saree and abused her etc.