SUMANGALA L HEGDE Vs. LAXMINARAYAN ANANT HEGDE

JUDGEMENT

(1.) HEARD Sri. S. R. Hegde, Hudlamane, learned counsel for the petitioner and perused the impugned Judgment.

(2.) THE short question which falls for consideration in this Revision is : Whether the act of husband taking away his minor child without consent or knowledge of the mother, i. e. , his wife, amounts to cruelty to the mother under Section 498-A of I. P. C. ?

(3.) THE learned counsel for the petitioner has invited my attention to the judgment of the Division Bench of the Allahabad High Court in Vijay Kumar Sharma v. State of U. P. , (1991) 1 Crimes 298. After considering this question, the Allahabad High Court held as follows :