OM PRIYADHARSHINI Vs. STATE

JUDGEMENT

(1.) Heard the learned counsel for the petitioners, learned Additional Public Prosecutor appearing for the State and the learned counsel for the intervenor.

(2.) On a complaint dated 29.08.2013 given by Hemalatha, the respondent police registered a case in Cr.No.20 of 2013 against all the petitioners herein, for offences under Sections 498A, 406 and 506 IPC, challenging which the petitioners are before this Court for quashing the FIR.

(3.) It is the case of the defacto complainant that she got married to Rajiv [A1] on 09.02.2012 in Coimbatore and at the time of marriage, her parents gave her 200 sovereigns of gold, 5 kg of silver and SUV bearing Registration No.KA 05 MK 9617 together with cash of Rs.15 lakhs. After marriage the couple settled down in Bangalore and their marriage ran into rough weather.