CHANDRASHEKHAR Vs. STATE

JUDGEMENT

(1.) Heard the learned counsel for the petitioner, learned State Public Prosecutor for respondent No. 1 and the learned counsel for respondent No. 2.

(2.) The petitioner is a judicial officer presently working at Harapanahalli. The complainant is the sister-in-law of the petitioner. She lodged a complaint before Anekal Police against her husband accused No. 1, her father-in-law and mother-in-law accused Nos. 2 and 3 and her sister-in-law accused No. 4 and the present petitioner as accused No. 5.

(3.) According to the complainant her marriage was performed with accused No. 1 on 18/19.10.2014. At the time of the marriage talks a demand of Rs. 5,00,000/- was made and the said amount was received by the accused persons. On the date of the marriage after the rituals, in the evening, the petitioner herein along with accused Nos. 1 and 2 questioned the complainant and her father as to why they did not bring 'Honda City Car' demanded by them to the marriage pendal . The other allegations made against the petitioner herein are that when the complainant and her father approached the petitioner, the petitioner took the side of the other accused and instigated them to ill treat and harass her. It is alleged that on 11.01.2015 on a Sunday when the complainant and her father were in the house, number of people came in 3 to 4 vehicles and she could identify the voice of all the accused persons. Based on these allegations, FIR is registered against the petitioner as well as other accused persons under Sections 498A r/w 149 of IPC and sections 3 and 4 of Dowry Prohibition Act, 1961 (for brevity 'the D.P. Act').