VIVEKANANDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question the proceedings in C.C. No.2127/2018 registered for offences punishable under Ss. 498A, 504, 506 of the IPC.

(2.) Facts adumbrated, are as follows: The 2nd respondent is the complainant - wife of the petitioner - accused No.1. The two are married for over 15 years as on the date of registration of the complaint, and have a 14 years old son from the wedlock. It transpires that the relationship between the petitioner and the complainant floundered, on several grievances between the two. On such floundering of relationship between the two, a compliant comes to be registered by the 2nd respondent on 26/8/2016 initially for the offences punishable under Ss. 498A, 323, 324B, 504, 506 and 34 of the IPC. On registration of the crime, in Crime No.79/2016, the Police conducted investigation and the result of the investigation is filing of the charge sheet only against the petitioner. All the other members of the family who were arrayed as accused at the time when the crime was registered, were all dropped. The filing of the charge sheet and taking of cognizance by the concerned Court is what drives the petitioner to this Court is the subject petition.

(3.) Heard the learned counsel Sri.K.S.Patil appearing for the petitioner and the learned counsel Sri.G.I.Gachhinamath and the learned HCGP for the respondents.