ANAND C. Vs. CHANDRAMMA

JUDGEMENT

(1.) Petitioners are before this Court calling in question proceedings in C.C.No.115 of 2021 pending before the Principal Civil Judge and JMFC, Channapatna, arising out of PCR No.151 of 2018, initiated for offences punishable under Ss. 494 and 109 of IPC r/w. Sec. 34 of the IPC.

(2.) Heard Sri Ravindranath K., learned counsel for the petitioners and Sri S.G.Rajendra Reddy, learned counsel for the respondent.

(3.) Brief facts leading to the filing of the present petition, as borne out from the pleadings, are as follows:- Petitioner No.1 presently aged 76 years is the husband of the complainant/wife/respondent who is aged 69 years. Petitioner Nos.2 to 6 are all either family members, close relatives or friends of the 1st petitioner/husband. Marriage between the 1st petitioner and the respondent takes place on 2/5/1968. It is stated that from the wedlock of the 1st petitioner and the respondent three children were born. Out of the three, one is no more and two others who are daughters are residing in their respective matrimonial houses. It is the averment in the petition that in the year 1972-73, the 1st petitioner with the consent of the respondent married one Smt. Savitramma who is the sister of the respondent/complainant. From that wedlock, the 1st petitioner and Smt. Savitramma have two children - one is 45 years old and the other is 43 years old.