SATYAN SHANTIGRAM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) PETITIONERS have sought for quashing of the proceedings pending before the I Additional CMM, Bangalore in CC no. 426/2003 regarding taking cognizance of offence and issuing process for the offence under Section 498-A, IPC is concerned.

(2.) HEARD the Counsel for the petitioners and the Government Pleader. Counsel representing the other respondent is not present.

(3.) BRIEF facts are: The 2nd petitioner is a native of Bangalore. One dwarakanath is the husband of the 2nd petitioner. He was working as an assistant Manager in Indian Bank, Jayanagar Branch, Bangalore. The 1st petitioner is the son of the 2nd petitioner. After his graduation in engineering, he went to USA i. e. , to the State of Oklahama. The daughter of the 2nd accused/petitioner - Usha Dwarakanath also worked in the usa in connection with her employment. The husband of the 3rd accused is the 4th accused who is employed in WIPRO Company. The 1st accused/ petitioner is married to one Ranjitha daughter of one S. Prakash. After marriage Ranjitha joined her husband at Oklahama, USA and lead marital life for some time. Differences arose later. According to the petitioner, ranjitha was not keeping good health throughout and without any rhyme or reason she used to quarrel with him. Apart from that, Ranjitha also suffered from an incurable skin disease. In this context and due to her arrogant behaviour, the 1st petitioner had applied for dissolution of the marriage before the District Court for Tulsa County, State of Oklahama and obtained a decree on 19. 8. 2002 and the marriage was dissolved. In this connection, the father of Ranjitha, started to intimidate and threaten the 2nd petitioner and others and also used to make threatening calls.