MANJUNATHA C Vs. STATE BY COWLBAZAR POLICE

JUDGEMENT

(1.) This petition is filed under Section 482 of Cr.P.C. seeking to quash the FIR in Crime No.70/2016 registered by the respondent-police under Sections 109, 498-A, 323, 504, 506 read with Section 34 of IPC and Sections 3 and 4 of Dowry Prohibition Act, 1961.

(2.) Heard the learned counsel for the petitioners and the learned HCGP for the respondent.

(3.) Learned counsel for the petitioners submits that the prosecution is initiated against the petitioners by the estranged wife/complainant after an inordinate delay. The offence is alleged to have taken place between 06.08.2014 and 102.2016, whereas, the FIR is lodged on 05.02016 and there is no explanation whatsoever as to the said delay.