RAKSHITH KUMAR P. Vs. SHYAMALASHREE T.

JUDGEMENT

(1.) The petitioner is before this Court calling in question an order dtd. 31/3/2022, allowing an application - I.A.No.1, filed by the respondent No.1 - wife under Sec. 125(1) of the Cr.P.C. in Crl.Misc.No.147/2020, passed by the Principal Judge, Family Court, Shivamogga.

(2.) Heard Sri Dhananjay Kumar, learned counsel for petitioner.

(3.) Brief facts of the case leading the petitioner to this Court, as borne out from the pleadings are as follows: