OBALESHWAR AND ORS. Vs. MINAL AND ORS.

JUDGEMENT

(1.) These two criminal petitions are filed by accused in Crime No. 169/2013 and 190/2013, respectively, both registered with Marihal Police of Belagavi district.

(2.) The proceedings in Crime No. 190/2013 was initiated for the offence punishable under Sec. 498 -A of IPC pursuant to the complaint filed against husband Obaleshwar and mother -in -law Mallavva. On investigation, the police have filed charge sheet in the said proceedings and thereafter the same is registered as C.C. No. 236/2014. Accused Nos. 1 and 2 in the said proceedings namely Obaleshwar and Smt. Mallavva, who are son and mother have come up in Criminal Petition No. 101903/2014 seeking quashing of the aforesaid complaint.

(3.) Whereas, the proceedings in Crime No. 169/2013 is initiated by the very same police, pursuant to the complaint filed by Obaleshwar against his wife for the offence punishable under Sec. 506, 325 of IPC. The police, after investigation, have filed charge sheet in the said proceedings for the offence punishable under Sec. 307, 506 of IPC and pursuant to that the learned Magistrate has committed the same to the Sessions Court and presently pending consideration in S.C. No. 208/2014, which is sought to be quashed, by the accused in the said proceedings viz., Smt. Minal by filing Criminal Petition No. 100400/2015. Since both petitions are clubbed together, they are taken up for common consideration.