PARAVIN BEGUM Vs. STATE

JUDGEMENT

(1.) Accused Nos.2 to 5 are before this Court under Sec. 482 of Cr.P.C. with a prayer to quash the entire proceedings in C.C.No.17055/2022 pending before the Court of I Additional Civil Judge and JMFC, Kalaburagi arising out of Crime No.269/2021 registered by Kalaburagi City Women Police Station, Kalaburagi for the offences punishable under Ss. 498A, 323, 504, 506 read with Sec. 34 of IPC and under Ss. 3 and 4 of the Dowry Prohibition Act, 1964 (for short 'D.P.Act').

(2.) Heard learned counsel for the parties.

(3.) Learned counsel for the petitioners submits that the petitioners are the in-laws of respondent No.2 herein. By making false and baseless allegations, the petitioners have been arrayed as accused Nos.2 to 5 in the impugned criminal proceedings. A similar complaint was lodged by respondent No.2 against accused No.1 and the petitioners herein and in the said proceedings, accused were acquitted by the jurisdictional Court of Magistrate in C.C.No.92/2019 by judgment and order of acquittal dtd. 16/3/2020. Therefore, the present criminal proceedings needs to be quashed.