ABUZAR AHMED Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners, 4 in number, stand before this Court seeking shelter from the sweeping arm of criminal law, which according to them, has been set in motion, not by the weight of culpability, but by the frailty of matrimonial discord. They call into question the registration of crime in Crime No.90 of 2024, where they have been arrayed as accused, for offences punishable under Ss. 498A and 504 of the IPC and Ss. 3 and 4 of the Dowry Prohibition Act, 1961 ('the Act' for short).

(2.) Facts, in brief, germane are as follows: -

(3.) Heard Sri Syed Khaleel Pasha, learned counsel appearing for the petitioners; Sri B.N. Jagadeesha, learned Additional State Public Prosecutor appearing for respondent No.1, Sri Naveed Ahmed, learned counsel appearing for respondent No.2 and Sri H. Shanthi Bhushan, learned Deputy Solicitor General of India appearing for respondent No.3.