LAWS(KAR)-2022-2-69

SHIVANAND Vs. BASAVVA

Decided On February 17, 2022
SHIVANAND Appellant
V/S
BASAVVA Respondents

JUDGEMENT

(1.) The petitioner-husband is before this Court praying to quash the order dtd. 12/6/2019 passed in Crl. R.P. No. 14/2019 by the learned Sessions Judge, Dharwad confirming the order passed by the learned Magistrate in Crl. Misc. 141/2015 dtd. 15/10/2018.

(2.) Heard Miss. Joshna P Dhanave, learned counsel for the petitioner. Respondent is served and un-represented.

(3.) Sans details, facts in brief germane for a resolution of the dispute in the lis are as follows: