SATHISH N. Vs. AMBIKA J.

JUDGEMENT

(1.) The petitioner is before this Court calling in question entertaining of the proceedings in Crl.Misc.361/2020, registered by the respondent-wife seeking maintenance from the hands of the husband invoking Sec. 125 Cr.P.C.

(2.) Heard Sri. Shivanna, learned counsel for the petitioner and Sri. Umesh B.N., learned counsel for respondent.

(3.) Brief facts leading to the filing of the present petition as borne out from the pleadings are as follows: The petitioner and the respondent get married on 1/11/2016. On the relationship between the petitioner and the respondent getting strained, respondent- wife registers a complaint on 7/12/2020 alleging offences punishable under Ss. 498A, 504 read with 34 of IPC and later on, prefers Crl.Misc.361/2020 seeking maintenance from the hands of the husband invoking Sec. 125 of the Cr.P.C.