RESHMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for petitioner and the learned High Court Government Pleader for the State and perused the material on record.

(2.) Petitioners are arraigned as accused Nos.1 and 2 respectively in Cr.No.33/2023 of Urva Police station, Mangalore, registered for offences punishable under Ss. 504, 506, 323, 384, 417 r/w 34 of IPC .

(3.) A perusal of the complaint lodged by one B.P.Harish Kumar reveals that the petitioners are tenants under him. It is alleged that since 2 1/2 years he has not received the rents from them. Petitioner No.1 making reckless allegations and blackmailing, collected several lakhs of rupees from him. It is further alleged that on 4/4/2023 she came to his house and abused his wife in filthy language and assaulted her. It is also alleged that petitioner No.1 has threatened the complainant stating that she will lodge a complaint against him stating that he has committed sexual assault on her etc.