MAHADEVI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) PETITIONER is the second accused in Cr. No. 116 of 2002 registered for the offences punishable under Sections 498 -A and 306 of I.P.C.

(2.) THE complaint and investigation records disclose the deceased -Geetha is the wife of the 1st accused -Mahantesh. The Petitioner herein is the mother of the 1st accused.

(3.) THE complaint prima facie discloses the material against the 1st accused. However, certain omnibus allegations are made against the Petitioner also the 1st accused is stated to be in custody. The Petitioner herein is aged about 67 years.