CHAITHANYA REDDY S.V. Vs. NAYANA

JUDGEMENT

(1.) Petitioner is before this Court calling in question an order dtd. 16/9/2021 passed by the Principal District and Sessions Judge, Chitradurga in Crl.Rev.P.No.27/2021 by which the order of the Principal Civil Judge and JMFC, Chitradurga in Crl.Misc.No.280/2020 dtd. 15/1/2021 comes to be confirmed.

(2.) Heard the learned counsel Sri. S.G. Rajendra Reddy appearing for the petitioner and Sri. D.P. Mahesh appearing for the respondents.

(3.) Petitioner is the husband and first respondent is the wife and second respondent is the child, aged 5 years. Marriage between the petitioner and the first respondent takes place on 1/9/2017 and the child - second respondent is born from the wedlock. It transpires that later the relationship between the husband and the wife flounders and on floundering of the relationship, several proceedings were instituted by the wife against the husband, one setting the criminal law into motion for the offences punishable under Sec. 498A of Indian Penal Code, 1908 (hereinafter referred to as IPC for short) and Ss. 3 and 4 of Dowry Prohibition Act, (hereinafter referred to as 'DP Act' for short) and the other invoking Sec. 12 of Protection of Women from Domestic Violence Act, (hereinafter referred to as DV Act for short).