SYED SIRAJ PASHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS petition under Section 482 of the Cr. P. C. is filed for quashing of the First Information Report registered by the Sindhanur Police against the petitioners and also to quash the Private Complaint No. 35 of 2005 on the file of the Judicial Magistrate First class, Sindhanur.

(2.) THE brief facts are to the effect that a complaint was lodged under Section 200 of the Cr. P. C. by respondent 2 herein against the petitioners alleging that, following the marriage of respondent 2 with the first petitioner, there has been continuous harassment by respondent 2's husband and her in-laws in connection with the demand of dowry and respondent 2 went through a very painful period because of the cruel treatment given to her by her husband and his family members and, therefore, a complaint was lodged against the petitioners for the offences punishable under Sections 498-A and 506 of the Indian Penal Code read with sections 3 and 4 of the Dowry Prohibition Act, 1961. The petitioners have now sought for quashing of the FIR and for other reliefs as first above mentioned.

(3.) HEARD the learned Counsel for the petitioners as well as the contesting respondent 2, and the learned Government Pleader for the State.