RAJASHREE BASAVARAJ SALAGAR Vs. STATE

JUDGEMENT

(1.) This petition is filed by the petitioner/accused Nos.2 to 6 under Sec. 482 of Crimial P.C. seeking to quash the complaint dated 27.04.2015 in Crime No.73/2015 (C.C. No.331/2015) of Aland Police Station, Kalaburagi, registered for the offences punishable under Sections 143, 147, 323, 504, 506, 498(A) r/w 149 of IPC.

(2.) Brief facts leading to filing of the complaint are that, complainant is a resident of Jidaga village and used to stay in Kandal in the house of her parents. It is further alleged that about two years prior to the alleged incident, the son of the Basavaraj Salagare had been to the said village to his maternal uncle- s house, at that time he had an affair between the complainant. It is further alleged that on 110. 2014, the marriage of the complainant was performed with Sidramappa s/o Basavaraj as per their custom at Laxmidevi temple at Belam village of Omerga taluk. It is further alleged that the family members of Sidramappa may object for the said marriage, on 23.02015 again the Court marriage was performed at Civil Court Omerga. It is further alleged that after lapse of a month, he has not returned back, therefore, complainant, her father and elders of the village had been to Jidaga village on 01.04.2015 at about 11:00 a.m. At that time, her mother-in-law, brother-in-law Veerabhadrappa, Sharanappa, Mallinath, Shivaleela and other relatives were present and they told the complainant that her marriage is not acceptable to their community since it was a Court marriage and abused her in filthy language, thereafter, assaulted her with hands and threatened her with life. Thereafter, she returned back to her parental house along with her father and relatives. It is further alleged that on 08.04.2015 when she was in her parental house in between 9:30 to10:00 p.m., she received a call from Mallinath who is maternal uncle of her husband threatening her to leave his nephew. Therefore, the complainant and her parents discussed with elders of their community and thereafter they lodged a complaint. After filing of the complaint, investigation was conducted and now the charge-sheet has been filed. Thereafter, accused-petitioners are before this Court under Sec. 482 of Cr.P.C.

(3.) I have heard the learned counsel for the petitioners and the learned High Court Government Pleader appearing for respondent-State.