ASHPAK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question the proceedings in C.C. No.624/2021 registered for the offences punishable under Ss. 498(A), 323 , 504, 506 read with Sec. 149 OF IPC.

(2.) Heard the learned counsel Shri Vijay S.Chiniwar appearing for the petitioner; learned HCGP Shri V.S. Kalasurmath appearing for respondent No.1; & learned counsel Shri Santosh Nargund appearing for respondent No.2.

(3.) The petitioner is the accused No.5. The 2nd respondent is the complainant-wife of accused No.1. Accused No.1 and the complainant get married on 8/7/2018. From the wedlock, the couple have a child as well. It transpires that after the birth of the child, the relationship between the husband and wife flounders and the complainant seeks to register a complaint for afore quoted offences on 3/2/2021. The Police after investigation file a charge sheet against all the accused, the petitioner is accused No.5 in C.C. No.624/2021. Filing of the charge sheet is what drives the petitioner to this Court in the subject petition.