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Judgment
C.R. Kumaraswamy
This Criminal Petition is filed u/s 482 of Cr.P.C. praying to call for the records and quash the proceedings pending before II Addl. JMFC, (Jr.Dn.) Gulbarga in CC No. 665/2010 and allow this Criminal Petition along with the cost and grant other incidental relief in the circumstances of the case. I have heard learned Counsel for the petitioners as well as learned High Court Government Pleader for respondent No. 1 and learned Counsel appearing for respondent No. 2.
On the basis of complaint of Najima Begum, Womens Police Station, Gulbarga have registered a case in Cr.No. 95/2009 against accused Nos. 1 to 7 for the offences punishable under Sections 498A, 323, 504, 506 read with Section 149 of Indian Penal Code. After investigation is completed, charge sheet has been laid against the accused.
It is alleged in the complaint that at the time of marriage, Rs. 21,000/- for purchasing clothes, 4 thola gold and Rs. 2,00,000/- worth articles were given to the husband of complainant. The complainant husband used to abuse and demand her to bring money from her parental house. His father-in-law, brother-in-law used to harass the complainant saying that she does not know to cook. The complainant mother gave Rs. 40,000/- to his son-in-law. Since the complainant brother was in abroad, accused used to demand her to bring money from her brother, The accused persons were not allowing the complainant to sleep with her husband. On 18.11.2009, accused demanded money from the complainant and threatened her that in case, if she does not bring money from her parent''s house, they would burn her. Therefore, she was frightened and alongwith her children she went to Gulbarga and telephoned to her elder sister. On 21.11.2009 at 5.00 a.m. her husband and brother-in-law came to her house at Basaveshwara colony and demanded money and assaulted her. They also snatched 3 years old child and threatened her that when she brings money, then they will return her child.
The investigation is completed and the charge sheet has been laid. The averments made in the complaint constitutes the offence alleged against the petitioners. Filing of charge sheet confirms that there is prima facie case against the petitioners. In that view of the matter, this Criminal Petition is devoid of merits and accordingly, it is liable to be dismissed. In the result, I pass the following:
ORDER
This Criminal Petition is dismissed.