H.RAGHAVENDRA Vs. RASHMI

JUDGEMENT

(1.) THE appellant is questioning the legality and correctness of the judgment and decree of the Family Court, Mysore, in M.C. No. 138/2009 dated 30.08.2011. We have heard the learned counsel appearing for both the parties.

(2.) THE facts leading to this appeal are as hereunder:

(3.) IN the year 2006, she was in family way and she was sent to her parents house for delivery and she gave birth to her son on 26.08.2006. After delivery, she did not join the husband. Attempts made by the friends and relatives of both the parties ended in vain. In the circumstances, the appellant got issued a legal notice to the respondent and her parents, requesting the respondent to join him along with the child; for which an untenable reply was sent and thereafter the respondent -lodged a private, complaint in JMFC Kundapura in PCR No. 510/2007 on 20.12.2007 for the offences punishable under Section - 498(A), 504, 506(2) read with Section - 34 of I.P.C. read with Sections - 3, 4 and 6 of the Dowry Prohibition Act.