SMT. B.K. MANJULA Vs. SRI. RAGHU S.

JUDGEMENT

(1.) The petitioner who is arrayed as accused No. 6 in CC No. 18012/2016 on the file of the V Addl. CMM, Bengaluru, have approached this court for quashing of the entire proceedings therein on various grounds.

(2.) The petitioner's counsel has strenuously contended that the respondent has filed a Private Complaint and the court has taken cognizance only for the offence punishable under section 504 of IPC against accused No. 6 and others directed for registration of the Criminal Case for the said offence.

(3.) The learned counsel for the petitioner contended that, the allegations made in the complaint do not constitute any offence, even on meaningful understanding of the complaint averments. The allegations are so vague and no ordinary prudent man can come to the conclusion that, any offence has been constituted against the petitioner. Secondly, the learned counsel further contended that the complainant has filed various cases against the petitioner and others due to vengeance and on the ground that, the petitioners have also filed a case against the complainant. Therefore, it is only due to vengeance, the complaint has been filed.