BELLI AYAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition under Sec. 482 of Cr.P.C. is filed by the petitioners challenging the proceedings in C.C.No.955/2020 on the file of the learned I Additional Civil Judge & JMFC-II, Bidar for the offences punishable under Ss. 498-A, 323, 504 , 506 read with Sec. 149 of IPC and Ss. 3 and 4 of the D.P. Act, 1961.

(2.) The summary of the charge-sheet is that, the de- facto complainant is the legally wedded wife of the accused No.1 and their marriage was solemnized on 21/12/2015. At the time of marriage, dowry was given to the accused herein. Initially they were living a cordial marital life and thereafter, the accused suspected her fidelity and abused her in filthy language. On 1/4/2017 when she was pregnant, the accused forced her to go and reside in her parental home. On 19/9/2017, she gave birth to a male child. However, the accused did not come to the parental home of the de-facto - complainant to see the child and also did not enquire about its welfare. On 21/11/2018, the accused herein went to the parental home of the de-facto complainant, abused her in filthy language and also assaulted her.

(3.) The learned magistrate after accepting the charge- sheet took cognizance for the aforesaid offences and issued summons. Taking exception of the same, this petition is filed.