IRANNA Vs. SHAILA W/O SANGAMESH SHIVAYOGI

JUDGEMENT

(1.) This Criminal Petition is presented u/S 482 of CR.P.C. praying to set aside the order dated 23.10.2017 passed by the learned Principal Civil Judge & JMFC, Bagalkot, taking cognizance of the offences punishable u/S 498A, 504 and 506 of IPC besides Sec. 3 and 4 of D.P. Act in P.C. No. 122/2016 Now registered as C.C. NO. 3625/2017 insofar as the petitioners herein are concerned.

(2.) The facts are that, cognizance is taken by the learned trial Judge against the petitioners herein and one Sangamesh, who is the son of petitioner no.1. The marriage between the complainant-Shaila and said Sangamesh was performed on 23.05.2010 at Kudalasangam as per Hindu rites and customs. The marital life is reported to be a failure as alleged by the complainant. It is stated that the complainant was harassed and tortured. Her life was made miserable. It is also stated that amount of gold, cash and other articles were received by her husband who is non petitioner-accused no.1.

(3.) In the peculiar circumstances of the case, instead of stating the facts of the case, it appears to be better to extract the entire complaint and it is as under: