BASAVARAJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners, who are arraigned as accused Nos.1 to 4 have filed this petition under Sec. 482 of Cr.P.C with a prayer to quash the criminal proceedings initiated against them in C.C.No.810/2023 on the file of Addl.Civil Judge (Jr.Dn.) and JMFC, Gangavathi, Koppal District for the offences punishable under Ss. 323, 324, 504 and 506 r/w Sec. 34 of I.P.C.

(2.) In support of the petition, the petitioners have contended that there is enormous delay of 4 days in filing the complaint. It is a counter blast to the complaint filed by petitionerNo.3. No specific allegations are made against the petitioners. There are omnibus allegations. Interested persons are cited as witnesses. While the wound certificate is dtd. 29/10/2023, the incident took place on 28/11/2023. The wound certificate is not consistent with the alleged injury sustained by the complainant. These documents are concocted for the purpose of this case and pray to quash the proceedings against the petitioners.

(3.) Learned HCGP submitted oral objections stating that complainant is the husband of petitioner No.3 - Rajeshwari. She and petitioner No.2 are the children of petitioner No.1 Basavaraj and petitioner No.4 - Kanyakumari. The marriage of complainant and petitioner No.3 took place about one year prior to the filing of complaint. After two months, petitioner No.3 started quarrelling with the mother of complainant. She insisted to set up a house at Dharwad. To avoid further trouble, complainant's mother also advised him to go separate. Accordingly he set up a rented premises at Dharwad. He was working in Innova company. Petitioner No.3 Rajeshwari was practising as an advocate at Dharwad.