MALLAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by accused No.2 under Sec. 482 of the Code of Criminal Procedure praying to quash the complaint, FIR, charge-sheet, entire criminal proceedings in C.C. No .1418/2024 pending on the file of the learned II Additional Civil Judge and JMFC , Dharwad .

(2.) Respondent No.2 filed a complaint and the same came to be registered against this petitioner/accused No.2 and her son accused No.1 for the offences punishable under Ss. 498A, 323, 504 and 506 read with Sec. 34 of the Indian Penal Code (hereinafter referred to as 'the IPC', for short). The Police after investigation filed charge sheet against accused Nos.1 and 2 for the offences punishable under Ss. 498A, 323, 504 and 506 read with Sec. 34 of IPC and Ss. 3 and 4 of the Dowry Prohibition Act. Based on the charge-sheet material, the learned Magistrate has taken cognizance and registered a criminal case and it is pending in C.C . No.1418/2024 on the file of the learned II Additional Civil Judge and JMFC , Dharwad. The petitioner has sought quashing of the proceedings of the said criminal case .

(3.) Heard the learned counsel for the petitioner, the learned High Court Government Pleader for respondent No.1 and the learned counsel for respondent No.2.