KASIMSAB Vs. SALMA

JUDGEMENT

(1.) HEARD learned counsel for the petitioner. Perused the records.

(2.) THIS petition is filed for quashing of the entire proceedings in Crl. Misc. No. 217/2014 on the file of Prl. Civil Judge and J.M.F.C., Bailhongal.

(3.) LEARNED counsel for the petitioner contended that marriage between petitioner and respondent No. 1 was solemnised in the year 2010. After the marriage petitioner started to reside in Poona and he used to come to Sankeshwar, Hukkeri taluk, Belgaum district, where his wife i.e., respondent No. 1 was residing. Therefore, the question of causing domestic violence to respondent No. 1 by petitioner does not arise.