RAMESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioners are before this court following the trial court registering a case on the basis of the complaint lodged by R-2 herein and directing issuance of summons to the petitioners in respect of an offence under Section 494 of the I.P.C.

(2.) HAVING heard the learned counsel for the petitioners and the learned Government Pleader for R-1 State, in my opinion, the complaint allegations being directed mainly against the first petitioner who, according to the complainant, is her husband and it is he who has taken a second wife, so far as the other petitioners are concerned, the proceedings can be quashed as against them in the interest of justice.