MAHESHWARI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) IN these two petitions, the petitioners have approached this Court and sought for quashing of the proceedings in Hubli North Division Women Police Station Crime No. 45/2013 pending on the file of II Addl. Civil Judge & CJM (Jr. Dn.) & JMFC Court, Dharwad for the offences punishable under Sections 498 -A, 323, 504, 506 R/w. Section 34 of Indian Penal Code, 1860.

(2.) HEARD the learned Counsel for the petitioners and the learned High Court Government Pleader for the respondent -State. Perused the records.

(3.) IT cannot be said, at this stage, that the allegations made in the first Information Report do not constitute any offence at all. Therefore, I am of the opinion, the investigation at this stage, which is at the threshold, cannot be interfered by the Court. Though the learned Counsel tried to convince me that the petitioners are nowhere concerned with the alleged offences and there is no specific allegation made in the First Information Report, but failed in this attempt, as at this stage, no cogent and convincing materials are placed to draw any inference.