ANUPAM SINGH TOMER Vs. STATE BY KOTHANUR

JUDGEMENT

(1.) The petitioner is before this Court calling in question registration of a crime in Crime No.142 of 2022 for offences punishable under Ss. 504, 506 and 448 of the IPC. The petitioner is the accused and the 2nd respondent is the complainant, wife of the accused. For the sake of convenience the petitioner and the complainant will be hereinafter referred to as husband and wife respectively.

(2.) The facts adumbrated are as follows:-

(3.) A particular incident happens on 19/8/2022. The wife communicates a mail to the husband rescheduling the visitation to 27/8/2022. The petitioner confirms of having received the communication as having noted. But, despite rescheduling, the petitioner enters the wife's building on 20/8/2022 and despite being denied permission three times on the mygate app, he tries to get through other modes to meet his daughter. At that point in time the wife was not at home and the petitioner attempts to meet the daughter. Such attempt to meet the daughter forcefully led the complainant to register a complaint before the jurisdictional police for offences punishable as afore-quoted. It becomes a crime in Crime No.142 of 2022. After registration of crime, the petitioner knocks at the doors of this Court in the subject petition and this Court has interdicted further investigation in the aforesaid crime. The crime is registered on 7/9/2022 alleging the incident that happened on 20/8/2022.