M. ABDUL KHAYYOOM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused No.1 in Crime No.57/2023 registered by Mangalore Women police Station, Mangalore for the offences punishable under Ss. 498A, 504 and 506 of IPC and under Sec. 4 of Muslim Women (Protection of Rights on Marriage) Act, is before this Court under Sec. 438 of Cr.P.C.

(2.) Heard learned counsel for the parties.

(3.) On the complaint of Smt. Dilshad Begum, who is the wife of the petitioner here, FIR in Crime No.57/2023 was registered by Mangalore Women Police Station, Mangaluru against the petitioner for the aforesaid offences. In the complaint, it is averred that complainant's marriage was performed with the petitioner on 10/6/1996 and from the said wedlock, the couple have two children. It is alleged in the complaint that the petitioner was working in Saudi Arabia after marriage. Since there was a age difference between the petitioner and the complainant, the petitioner used to suspect the fidelity of the complainant and used to quarrel in this regard. It is further alleged that when the complainant had urine infection, the petitioner did not take her to the hospital for treatment and she was asked to go to her parents house for getting treatment.