MOHAMED SHAHID Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Protagonists in these cases are wife, husband, mother-in-law and a friend of the wife. Criminal Petition No.9653 of 2023 is preferred by the husband and mother-in-law of the wife who are accused Nos. 1 and 2 calling in question the proceedings initiated in C.C.No.11622 of 2023 pending before the 37th Additional Chief Metropolitan Magistrate, Bangalore arising out of crime in Crime No.22 of 2023 registered for offences punishable under Ss. 498A, 323 and 34 of the IPC and Ss. 3 and 4 of the Dowry Prohibition Act, 1961 ('the 1961 Act' for short). Writ Petition No.19687 of 2023 and Writ Petition No. 23864 of 2023 are preferred by the wife who is accused No.1 and accused No.2 who is said to be known to the wife calling in question crime in Crime No.251 of 2023 registered pursuant to the private complaint filed by the husband in PCR No.51647 of 2023 pending before the 29th Additional Chief Metropolitan Magistrate, Mayo Hall Unit, Bengaluru for offences punishable under Ss. 380, 411, 506, 307, 511 and 34 of the IPC and Sec. 3 of the Karnataka Prevention and Eradication of Inhuman Evil Practices and Black Magic Act, 2017 ('the Act' for short). Since these cases are interlinked, they are taken up together and considered in this order.

(2.) Criminal Petition No.9653 OF 2023 :

(3.) Writ Petition No.19687 of 2023: