LAWS(KAR)-2007-11-59

RAGHOTTAMACHAR GALAGALI Vs. STATION HOUSE OFFICER MAHILA POLICE

Decided On November 14, 2007
RAGHOTTAMACHAR GALAGALI Appellant
V/S
STATION HOUSE OFFICER, MAHILA POLICE, BASAVANAGUDI, BANGALORE Respondents

JUDGEMENT

(1.) THIS petition is filed by the petitioners-accused for quashing and setting aside the complaint lodged by 2nd respondent in Crime No. 81/2002 and charge-sheet filed in C. C. No. 5353/2004 on the file of the II additional C. M. M. Bangalore City, Bangalore.

(2.) THE 2nd respondent herein filed a private complaint under Sec. 200 of Cr. P. C. against the petitioners for the offence punishable under Sec. 498a of the Indian Penal Code r/w. Ss. 3 and 4 of the Dowry Prohibition Act.

(3.) THE marriage of the 5th petitioner with 2nd respondent was solemnized on 28-10-2002. The 5th petitioner was an Engineer at mico, Bangalore and had served more than 8 years. Thereafter, he tendered his resignation to his job and left India as he got appointment in australia on 24-1-2003. Since then he was residing there itself.