THIMMAPPA Vs. BHARATHI

JUDGEMENT

(1.) The petitioners are before this Court seeking for the following reliefs:

(2.) The respondent filed a private complaint before the JMFC, Chitradurga in P.C.R.No.626/2015 against one P.Rajakumara alleged to be her husband, one H.T.Maala alleged to be second wife, one Ravi a friend of P.Rajakumara and the petitioners herein are the mother, father and the sister of the said P.Rajakumara of H.T.Maala.

(3.) It is alleged that the complainant is the first wife of P.Rajakumara and during the subsistence of the said marriage, Sri. P.Rajakumara married H.T.Maala and as such, he has committed an offence. Accused Nos.3 to 6 therein have been made parties to the said proceedings on the ground that they have participated in the marriage ceremony of the complainant and accused Nos.1 and 2, knowing fully well of the subsistence marriage between the complainant and respondent No.1. It is challenging the same, the petitioners are before this Court seeking for the aforesaid reliefs.