ABHAY KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this court calling in question proceedings in C.C.No.24483 of 2018 arising out of crime in Crime No.112 of 2018 registered for offences punishable under Ss. 498A, 420 read with 34 of the IPC and Ss. 3 and 4 of the Dowry Prohibition Act, 1961 ('the Act' for short).

(2.) The facts, in brief, germane are as follows:

(3.) The Police, in the subject crime, conduct investigation and file a charge sheet in C.C.No.24483 of 2018 for the aforesaid offences. The learned Magistrate takes cognizance of the offences and the matter is pending before the concerned Court. Long thereafter the Family Court at Bangalore allows divorce petition of the petitioner and rejects the petition for conjugal rights of the wife by making certain observations. It is then the subject petition is preferred contending that all the allegations made by the wife are false by seeking quashment of entire proceedings.