PYARI BEGUM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Criminal Petition No.201428/2024 is filed by the petitioners to quash the FIR and complaint in Crime No.93/2024 registered at Sirwar Police Station, Raichur for offences punishable under Sec. 189(2), 191(2), 191(3), 133, 351(2), 351(3), 74, 118(1), 127(2), 190 of BNS, 2023.

(2.) Criminal Petition No.201307/2024 is filed by the petitioners to quash the FIR and complaint in Crime No.59/2024 registered at Raichur Women Police Station, Raichur for offences punishable under Sec. 85, 115(2), 351(2), 54, 3(5) of BNS, 2023 and Sec. 4 of the Dowry Prohibition Act, 1961.

(3.) The first informant in Crime No.93/2024 of Sirwar Police Station namely Smt.Raziya Begum is none other than the mother-in-law of the first informant in Crime No.59/2024 of Raichur Women Police Station, Raichur. Both have registered complaint against each other in respect of an incident which took place on 24/7/2024. The complainants in both the cases have made allegations that the accused persons have abused, assaulted and threatened etc. In Crime No.59/2024, it is alleged that complainant's husband and her in-laws have been subjecting her to physical and mental cruelty demanding dowry and her husband is also having an illicit relationship with accused No.4.