MOMINA MOIDDIN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned Counsel for the petitioners and the learned High Court Government Pleader for the State. Perused the records.

(2.) The petitioners are arraigned as accused Nos.1 and 2 in Crime No.1/2020 on the file of respondent - police for the offences punishable under Sections 177 , 182 , 406 , 465 , 468 , 469 , 471 , 420 and 418 read with Section 34 of Indian Penal Code, 1860.

(3.) The brief allegations are that, petitioner No.1 and the complainant by name Humayun Syed are respectively wife and husband. After taking divorce from the first marriage, they have married each other on 06.04.2017. Thereafter, it appears that the complainant had to visit the foreign countries, therefore, in order to facilitate the petitioners herein, he has purchased the house situated at Kanakanagara of Nagavara Village, Kasaba Hobli, Bengaluru North Taluk, Bengaluru abutting to Kingston High School, where the first petitioner's son was prosecuting his education. The said house was purchased for a sum of Rs.2,25,00,000/- and it is also admitted that he has executed a General Power of Attorney in favour of the first petitioner to manage the affairs of the property and also suggested to collect and utilize the rentals of Rs.62,000/- for the domestic needs of her family members. It appears that thereafter some differences arose between the husband and wife and some matrimonial cases are also lodged against each other.