JAGADAMBA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Though this matter is listed today for Admission, having regard to the facts and Circumstances of the case, it is taken up for final disposal. This petition is filed under Sec. 397 read with Sec. 401 of Cr.P.C. against the order dated 15-11- 2017 passed in CC No.28827/2006 by the learned VI Additional CMM Bengaluru, wherein the application filed by the accused Nos. 3 to 5 under Sec. 239 of Cr.P.C . came to be dismissed. Aggrieved by the same accused have presented this revision petition.

(2.) The complainant - Shobha is the wife of accused No.1 and their relationship is not disputed. The accused persons are the husband of the complainant and his relatives.

(3.) It is the case of the complainant that she is the native of Chittor in Andhra Pradesh and accused Nos.1 to 4 are residents of Bengaluru and accused No.5 is the resident of Bellary. It is further alleged that accused No.1 was employed with BEL as an Engineer. Further on 11/8/1997 engagement of complainant was solemnized with accused No.1 at Chittor. It is further alleged that accused demanded dowry of Rs.10.00 lakhs, 150 sovereign of gold jewelries apart from clothes and other articles. It is further stated that on 1/2/1998 as per the demands made by accused family, their marriage was performed at TTD Kalyana Mantap in Chittor, Andhra Pradesh by spending Rs.5.00 lakhs. Their marriage dissolved on 16/6/2005.