RAJITH R Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is a petition under section 438 Cr.P.C. The petitioner is accused No.1 in Cr.No. 63/2020 registered by the respondent police for the offences punishable under sections 323, 307, 498A, 506, 494, 417 read with section 34 of IPC. The other two accused are the parents of the petitioner.

(2.) Heard both sides.

(3.) The complaint was made by the wife of the petitioner on 6.3.2020. The complaint shows that the petitioner was earlier married. Complainant was also a divorcee. The petitioner and the complainant got married on 28.8.2015 at Kolluru Temple and thereafter they stayed in the petitioner s residence at Nagarbhavi. The allegation is that the petitioner told her that he had taken divorce from his first wife but actually on the date of her marriage with him, the divorce petition was still pending. She has also alleged that the petitioner misrepresented her that he was a practising advocate and in fact he had not obtained law degree at all. Then she complains about ill-treatment to her and, petitioner and his parents trying to force her to undergo abortion for terminating her second pregnancy. The specific allegation is that in the month of February 2018, when she was found to be pregnant for the second child, she was forced to undergo abortion; but she was unwilling and for this reason the petitioner and his parents attempted on her life by pouring kerosene on her body. On the next day, she was sent out of the house and since March 2018 she has been living with her parents.