PRUTVI DEVAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner is before this Court calling in question proceedings in C.C.No.14272/2019 registered for offences punishable under Ss. 498A, 341 and 324 of the IPC pending before the Chief Metropolitan Magistrate, Bangalore.

(2.) Heard Sri.K.S.Bheemaiah, learned counsel appearing for petitioner, Smt.K.P.Yashodha, learned High Court Government Pleader for respondent No.1 and Sri.Anand Muttalli, learned counsel for respondent No.2.

(3.) The 2nd respondent is the complainant, wife of the petitioner. The petitioner and the 2nd respondent get married on 7/12/2008 and a complaint is registered by the 2nd respondent wife against the petitioner alone on 23/2/2019 narrating such instances of torture meted out by the husband against the wife. The complaint becomes a crime in Crime No.32/2019 for offences punishable as afore-quoted. The police, after investigation, filed a charge sheet and the matter is now pending before Chief Metropolitan Magistrate Court, Bangalore in C.C.No.14272/2019. Filing of the charge sheet is what drives the petitioner to this Court in the subject petition.