PRAJITH R. Vs. XXXX

JUDGEMENT

(1.) The petitioner is before this Court calling in question registration of a crime in Crime No.158 of 2020 for offences punishable under Ss. 498A, 504, 507 and 417 of the IPC.

(2.) Heard Sri H. Pavana Chandra Shetty, learned counsel appearing for the petitioner, Sri G. Manjunatha, learned counsel appearing for respondent No.1 and Smt. K.P. Yashodha, learned High Court Government Pleader appearing for respondent No.2.

(3.) Brief facts that lead the petitioner to this Court in the subject petition, as borne out from the pleadings, are as follows:- The 1st respondent is the complainant. The petitioner is the sole accused. The complainant seeks to register a complaint on 10/11/2020 making certain allegations against the petitioner. The complainant alleges that she is married to one Jagadish and at the stage when the complainant was carrying and was at the 8th month stage, her husband had dropped the complainant in her parents' house at Arakalgud of Hassan District. After two years, the husband comes back to her matrimonial house and gets the complainant and her daughter back to Bangalore. In the complaint it is further alleged that the husband stayed along with her for about six months and then did not return to the house for some time. Therefore, the complainant had to obtain employment at Mariko Marketing Company.