VIKAS C.V. Vs. STATE

JUDGEMENT

(1.) The petitioners are before this Court calling in question proceedings in Special case No.697 of 2021 arising out of Crime No.294 of 2020 registered for offences punishable under Sec. 498A, 304B r/w Sec. 34 of the IPC and Ss. 3 and 4 of the Dowry Prohibition Act, 1961.

(2.) Facts in brief germane are as follows: Before embarking upon noticing the facts, I deem it appropriate to notice the relationship between the parties. The 2nd respondent is the complainant, father of one Smt.R.Roja. Smt.R.Roja is the wife of the 1st petitioner/accused No.1, daughterin-law of accused Nos.2 and 3. The accused No.1 and the daughter of the complainant get engaged on 2/6/2019 and about four months later, on 24/10/2019 get married. After marriage, it is an admitted fact that the petitioners and the daughter of the complainant stayed under one roof. A few months after marriage, the relationship between all these accused and the daughter of the complainant is said to have been strained and on the strained relationship, barely after 13 months of marriage, daughter of the complainant dies by committing suicide. On the death of his daughter, the complainant registers a complaint on 24/10/2020 which becomes a crime in Crime No.294 of 2020. The police, after investigation, file a charge sheet. Since the offence in the charge sheet was the one punishable under Sec. 304B of the IPC, the matter is committed to the Courts of Sessions and is registered as Spl. Case 697 of 2021. 3 years thereafter comes the present petition by these accused calling in question proceedings in Spl.Case No.697 of 2021.

(3.) Heard Sri Narasimha Rajesh K.S., learned counsel appearing for petitioners, Sri.B. N. Jagadeesha, learned Additional State Public Prosecutor appearing for respondent No.1 and Sri Manjunath K., learned counsel appearing for respondent No.2.