PUTTAMMA Vs. MANJULA

JUDGEMENT

(1.) HEARD the learned Counsel for the petitioners. Perused the records.

(2.) THIS petition is filed seeking quashing of the entire charge sheet and entire proceedings in C.C. No. 82/2012 pending on the file of the J.M.F.C., Nagamangala and to exonerate the accused.

(3.) THE records disclose that on 05.11.2011 the first informant - Manjula wife of Mahadeva has lodged a first information report stating that on 05.11.2011 at about 4.10 p.m. when her husband was not in the house one Kambegowda and a lady by name Puttamma, who are the petitioners herein trespassed into the house of the complainant and abused her with filthy language (the words used by the petitioners have been stated) and also the petitioner No. 2 Kambegowda dragged her and snatched the vale. In fact, the said Puttamma -petitioner No. 1 assaulted the complainant with a chopper, the complainant put her right hand across and she sustained injury to her hand. At that time they also assaulted her, kicked her, threw her on the ground. At the time of the incident, it is stated that one Mr. Nanjundaiah and Aseen Taj were also present and they in fact resolved the dispute. But in spite of that it is alleged that the petitioners have threatened her with dire consequences of killing her. On these allegations, the Police have registered a case for the offences punishable under Sections 323, 448, 324, 354, 504 and 506 r/w 34 of I.P.C.