DR. PADMA PRIYA Vs. STATE OF KARNATAKA OTHERS

JUDGEMENT

(1.) Though the matter is listed for admission, with consent of both the sides, it is taken up for final disposal.

(2.) This petition is filed by the petitioner/accused under section 482 of Cr.P.C , 1973praying the Court to quash the charge sheet and entire proceedings in CC.No.732/ 2016 (Crime No. 15/2016) pending on the file of Additional Civil Judge and II Additional JMFC, Ranebennur for the alleged offences punishable under Sections 323, 504 and 506 of IPC.

(3.) The brief facts of the prosecution case that, on 18.12.2015 the second respondent herein lodged the Private Complaint before the Additional Civil Judge and II Additional JMFC, Ranebennur in PCR No.94/2015 against the petitioner for the alleged offences punishable under Sections 504 and 506 of IPC. Alleging that on 21.04.2003 her son Dr.Deepak got married the petitioner herein and they have got a male child, who is presently aged about 8 years. The further averments ORDER that, her son and petitioner were staying in Janhavi Medos Apartments at BTM Layout, 6 Stage, Bengaluru from 6-7th moths as there was differences in their matrimonial life. Petitioner is staying separately at Umamaheshwari Apartment, near the Koodlu Gate. While second respondent's son and petitioner were staying in a flat at Janhavi Apartment, the petitioner used to quarrel with her son and with her husband to get the said flat transferred into her name. On 10.02.2015 between 04.20 p.m. to 06.30 p.m. the petitioner called from her mobile No.9980009746 to landline phone No. 0837-3266350 and abused her in filthy language about her character and threatened that she will take away her and husband's life. Further on 23.06.2015 and 24.06.2015 the petitioner called from the mobile of her husband abused in filthy language and threatened with dire consequences and when she lodged the complaint with the first respondent police they did not enquire and investigate on the said complaint, as such she filed the private complaint before the Court and the said complaint referred for investigation to the first respondent-police, wherein after investigation they have submitted the charge sheet.