2009 CRI. L. J. 4466 ::AIR 2011 SC (Criminal) 1268 ::2009 (5) AIR Kant HCR 288 ::2009 (5) AIR Kar R 288 ::(2010) 1 MarriLJ 369 ::(2010) 3 AllCriR 3185 ::(2010) 3 CurCriR 248 ::(2010) 4 CurCriR 325 ::(2010) 4 DLT(CRL) 419 ::(2009) 2 HinduLR 161 ::2010 (3) SCC (Cri) 464 ::(2010) 3 RecCriR 933 ::2010 (1) All Cri LR370 ::2010 (7) SCC 592 ::(2010) 2 Crimes 298 ::(2011) 111 Cut LT 748 ::(2010) 3 Guj LH 40 ::(2011) 1 Mad LJ 194 ::(2010) 4 KCCR 126 ::2009 (3) KCCR 1962 ::(2009) 4 Kant LJ 43 ::(2011) 1 Orissa LR 398 ::(2009) 82 AllIndCas 728 (KAR) ::2009 (82) AllIndCas 728

Karnataka High Court

Hon'ble Judge(s): H. Billappa , J

Criminal P.C. (2 of 1974) , S.482— Quashing of proceedings - Offence registered u/S.143, u/S.147, u/S.498-A, u/S.506, u/S.149 of IPC and S.3, S.4 of Dowry Prohibition Act - Complaint against husband prima facie discloses offence - Merely because complaint was filed after initiation of divorce proceeding by husband is no ground to doubt case of prosecution - Divorce proceedings are civil in nature and findings therein are not binding on @page-CriLJ4467criminal Court - Trial Court took cognizance on basis of material placed before it - Proceedings initiated against husband cannot be said to be illegal or abuse of process of law - Proceedings cannot be quashed. (Para 12 13)