ARVIND SINGH Vs. STATE BY KADUGODI POLICE REPRESENTED BY STATE PUBLIC PROSECUTOR HIGH COURT OF KARNATAKA BENGALURU

JUDGEMENT

(1.) These petitions have been filed by the respective accused persons for quashing of the proceedings pending in S.C.No.340/2012 on the file of Principal District and Sessions Judge, Bengaluru Rural District, Bengaluru and C.C.No.4551/2012 pending on the file of Chief Judicial Magistrate, Bengaluru, registered for the offences punishable under Sections 498-A, 307, 506, 120-B of IPC and Sections 3, 4 and 6 of the Dowry Prohibition Act, respectively.

(2.) I have heard arguments of Sri. Pradeep K Gaonkar, learned counsel appearing for petitioners accused, Sri.Rachaiah, learned HCGP appearing for State and Sri.Pavan, learned counsel appearing on behalf of Sri S.Shankarappa, counsel for respondent No.2 complainant in all these petitions. Perused the records.

(3.) Petitioner in Crl.P.No.7158/2017 i.e., Sri.Arvind Singh married second respondent Smt.Chitra SinghS on 28.09.2001 at Bangalore initially upto 2004 and later shifted to U.S.A. and out of said marriage, a female child was born on 16.10.2005, which as on date is in the care and custody of second respondent complainant. On account of certain disputes having arisen between them, complainant is said to have returned back to India during October 2006 and since then, she has been residing at her matrimonial home. The second respondent filed a complaint for alleged dowry harassment which resulted in registration of above criminal cases.