NAZIMUNNISA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) IN this petition under Section 482 of Cr. P. C. , the petitioner has prayed for quashing of the entire proceedings in C. C. No. 13944/04 on the file of IV Addl. C. M. M. , bangalore.

(2.) THE brief facts necessary for the purpose of deciding the case are to the effect that the petitioner lodged the complaint with vijayanagar Police against her husband hidayathulla and his family members on the ground that subsequent to the marriage on 9-3-1998, the petitioner was harassed by her husband's family in connection with demand of dowry of Rs. 3,00,000/- along with one house, jewels and other household articles and the petitioner underwent torture both physically and mentally by her husband's family, which finally led the complainant to lodge the complaint which ultimately came to be registered as C. C. No. 13944/2004 for the offences punishable under Section 498-A and 354 of IPC and Sections 3 and 4 of the Dowry Prohibition Act read with Section 34 of the IPC and the case is pending before the Addl. Chief Metropolitan Magistrate court, Bangalore.

(3.) THE present petition is filed for quashing of the proceedings mainly on the ground that the petitioner who is the complainant, is now not willing to prosecute the case against her husband and in-laws and intends to withdraw the case against them. Therefore, the petitioner seeks quashing of the entire proceedings before the trial Court.