ARAVIND Vs. BASAPPA YALLAPPA TADASAD

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and also learned counsel for respondent No.2 Sri.Syed Abdul Saboor who has no objection to pass appropriate orders in accordance with the compromise entered into between the parties.

(2.) Petitioner Nos.1 and 2 are present before the Court.

(3.) This petition is filed seeking quashing of the entire proceedings in S.C.No.133/2014 on the file of the V Additional District Judge at Mysore. The charge sheet papers reveal that the complainant (second respondent) by name Smt.Siddiqua Kausar has filed a complaint stating that, the accused have been demanding dowry and other gold articles etc., from respondent No.2 and their family members. In this context, it is alleged that on 31.5.2012, petitioner No.1 herein has threatened the second respondent with dire consequences of killing her, if she give any complaint to the police. It is further stated that inspite of that, she has given police complaint. Therefore, petitioner No.1 enraged himself and attempted to kill her by pouring kerosene on her and as he was not able to do that, he strangulated her neck with a dupatta and when she screamed for help, other witnesses came and rescued her . On the basis of the above said complaint, the police have filed the charge sheet before the Court.