AHMED Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri. Shivakumar Kalloor, learned advocate appearing for petitioner and Sri. Sheshadri Jaishankar M., learned High Court Government Pleader appearing for respondent No.1 - State. Perused the records.

(2.) Petitioners are seeking for quashing of order dated 09.09.2015 passed by Additional Senior Civil Judge and JMFC-I, Raichur in C.C.No.273/2014 whereunder application filed by accused Nos.2 to 4 under Section 177 of Cr.P.C. came to be rejected by holding that said Court has got territorial jurisdiction to try the offence alleged against accused persons and also order dated 30.10.2015 passed by District and Sessions Judge, Raichur in Cri. Revision Petition No.68/2015 whereunder order passed by learned Magistrate came to be affirmed and revision petition came to be dismissed.

(3.) Gist of the prosecution case is that 2nd respondent had lodged a complaint on 14.02.2014 before Yeragera Police Station alleging that she was married to accused No.1-Khaleel and said marriage was performed as per Muslim customs and at the time of marriage her parents had paid Rs.70,000/- cash and 2 tolas of gold as dowry to accused No.1. She further stated that she was being ill-treated and tortured physically and mentally by accused persons and when all accused persons attempted to take her life by pouring kerosene over her body and tried to set fire, she escaped from their clutches after jumping compound of her matrimonial house and came to Tungabhadra Railway Station and thereafter she came to her sister " s house at Bangalore and went to her parent " s house at Yeli Bichalli village and has been residing therein. She further alleged that her husband came to the village where she was residing and demanded dowry from her and her parents and when they refused, accused No.1 threatened to take her life if such dowry is not provided.