SEETHA BAI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the petitioners' counsel and the learned HCGP for respondent No.1 and also the counsel for respondent No.2 in both the matters.

(2.) The petitioners in Crl.Pet.No.100962/2017 are the accused Nos.6 to 8 and the petitioners in Crl.Pet.No.101544/2017 are the accused Nos.1 to 3 and the respective petitioners have filed these petitions under Sec. 482 of Crimial P.C. praying this Court to quash the order dated 23.02.2017 thereby taking cognizance for the offences punishable under Sections 506, 504, 498-A and 420 of Penal Code on the file of the Additional Civil Judge and JMFC, Ankola in C.C.No.127/2017.

(3.) The petitioners in Crl.Pet.No.101544/2017 are the husband, sister-in-law and the brother-in-law of the complainant and in this petition they have contended that the marriage of petitioner No.1 was solemnized with respondent No.2 on 18.07.2010 and immediately after the marriage within two days of their marriage the respondent No.2 left the company of the petitioner No.1 herein and went to parents house and she has filed a petition under Sec. 12 of Domestic Violence Act on 13.09.2011 alleging domestic violence against her on 03.10.2010 at 2.30 p.m. from petitioner Nos.1 to 3 seeking for damages to the tune of Rs.6 lakhs in Crl.Misc.No.146/2011. The Court below granted monthly maintenance of Rs.4,000.00 and after the disposal of the said case after lapse of more than five years the respondent No.2 has filed a private complaint and the Court below has referred the matter for investigation and thereafter the case was registered in Crime No.111/2015 and the police after the investigation have filed the charge sheet against these petitioners and also against accused Nos.4 to 8.