T.P.VASANTH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner is before this Court calling in question the proceedings in C.C.No.57631 of 2019 which arose out of Crime No.108 of 2019 for the offences punishable under Ss. 498A, 504 and 323 of the IPC.

(2.) Heard Sri S Mahesh, learned counsel appearing for petitioner, Sri Mahesh Shetty, learned High Court Government Pleader for respondent No.1 and Sri Satyanarayana S Chalke, learned counsel appearing for respondent No.2.

(3.) The 2nd respondent is the complainant. The petitioner is the accused. The petitioner and the 2nd respondent get married in the year 2011 when they were at ages 55 and 50. Alleging that the petitioner has meted out certain torture against the complainant, a complaint comes to be registered against the petitioner on 9/4/2019 and the complaint becomes a crime in, Crime No.108 of 2019 for offences punishable under Ss. 498A, 504 and 323 of the IPC. The police after investigation file a charge sheet. The filing of the charge sheet, is what drives the petitioner to this Court in the subject petition.