SHIVAKUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused No.1 in Crime No. 142/2023 registered by Nayakanhatti police station, Chitradurga for the offences punishable under Ss. 114, 307, 327, 498A, 504, 506 and 34 of IPC, is before this Court under Sec. 439 of Cr.P.C.

(2.) Heard the learned counsel for the parties.

(3.) On the basis of the complaint lodged by Smt.Sudha P., wife of Shivakumar T., on 11/8/2023, Nayakanhatti Police, Chitradurga have registered FIR in Crime No.142/2023 for the aforesaid offences against the petitioner and another. In the complaint, it is averred that complainant was married to accused No.1-Shivakumar about 15 years prior to the date of complaint and from the wedlock, they have two children. Initially, the accused No.1 was looking after his wife and children but subsequently, started neglecting them. On 23/2/2023, accused No.1 allegedly left the house and had not returned. The complainant and her mother-in-law had therefore approached the jurisdictional Police Station and lodged a missing complaint. Subsequently, complainant came to know that her husband-Shivakumar was residing at Nayakanhatti along with a woman. Therefore, she went to the house, where accused No.1 was residing and in the said house, she found that accused No.1 was residing along with accused No.2. After seeing the complaint, accused No.1 allegedly abused and assaulted her and also snatched her jewelry. The incident had taken place in the house of accused No.1 on 11/8/2023. The complainant had suffered injuries in the said incident and therefore, she had approached the police and lodged a complaint against the petitioner and another.