VIVEKA P. K. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are before this Court calling in question registration of a crime in Crime No.48 of 2022 registered for offences punishable under Ss. 323, 498A, 504, 506 and 149 of the IPC pending before the Civil Judge and JMFC, Kushalnagar.

(2.) Facts, in brief, germane are as follows:- Accused No.1/petitioner No.1 is the husband; accused No.2, mother in law; accused No.3, father-in-law; accused No.4, grandmother and accused No.5, brother-in-law of the complainant. It is the averment in the petition that when the 1st petitioner was working with Virgin Coffee Private Limited during the year 2019, the 2nd respondent had contacted him in connection with business transactions/sale of coffee. Since then, it is the claim of the complainant, that she dealt with agro-products such as spices and coffee and had a company named Deepika Enterprises.

(3.) The story fast forwards to three years. On 28/8/2022, it appears that the 1st petitioner meets the complainant for the first time in Hotel Lalit Mahal Palace, Mysore in connection with a business transaction. It is then, the relationship of the 1st petitioner with the complainant blooms. On 8/9/2022, the 2nd respondent registers a complaint alleging offences punishable under Sec. 376 of the IPC barely after 15 days of the aforesaid meeting and blooming of the relationship. On 19/9/2022, it appears that the 2nd respondent registers another complaint where it is alleged that the 1st petitioner married her by appearing before the SubRegistrar at Sakleshapur; the alleged incident had taken place on 15/9/2022 and she was abandoned in the intervening period. The impugned crime comes to be registered on 22/9/2022 before the Kushalnagar Town Police Station for the offences afore-quoted. The registration of crime has driven the petitioners to this Court in the subject petition.