SANGMESH Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) The petitioners, who are arrayed as accused Nos. 1 to 5 in Crime No. 323/2013 on the file of Bailhongal police, have approached this Court for quashing of first information report.

(3.) The record discloses that one Smt. Deepa Sangamesh Kadrolli, wife of petitioner No. 1 has lodged a complaint before the Bailhongal police stating that on 25.05.2013 she was given in marriage to the petitioner No. 1 and thereafter she started to reside in her matrimonial home. It is specifically alleged that for about three months she was in her matrimonial house and thereafter petitioners started to ill-treat and harass her on the ground of demand of gold articles as well as money. It is further alleged that they were abusing, mentally ill-treating and assaulting her in demand of money. In this regard, it is alleged that, on 11.12.2013 they had entered into compromise between themselves. But, inspite of that the petitioners have not desisted from ill-treating her. It is stated that, on 22.12.2013 all the accused persons have assaulted her in demand of money and have threatened her with dire consequences of killing her. They have also driven her out from the matrimonial home by saying that they would perform second marriage to petitioner No. 1. Therefore, complaint has been lodged against them.