SHAILESH KUMAR Vs. NISHA S. KUMAR

JUDGEMENT

(1.) The petitioners/accused Nos.1 and 2 are before this Court calling in question proceedings in C.C.No.166 of 2023 pending before the II Additional Senior Civil Judge and CJM, D.K., Mangalore arising out of crime in Crime No.168 of 2014 registered for offences punishable under Ss. 406, 420 and 465 of the IPC by which the concerned Court rejects 'B' report and takes cognizance of the offences alleged against the petitioners/accused. The 1st respondent is the complainant and the 1st petitioner is her husband. The 2nd petitioner is the manager of the Company run by the 1st petitioner.

(2.) Heard Sri P.P. Hegde, learned senior counsel appearing for the petitioners, Smt. Nisha S. Kumar, 1st respondent/party-inperson and Sri P.Thejesh, learned High Court Government Pleader appearing for respondent No.2.

(3.) On 19/3/1999 the complainant gets married to accused No.1 and from the wedlock, they have a son who is now 21 years old. Accused No.1 was the Director of Giltec International Private Limited in which the complainant was also a Director. The name of the Company is said to have been changed from Giltec International Private Limited to Steelnox International Private Limited. Accused No.1 was also running his own proprietorship business in the name of Shagil Precision India, a 100% Export orient unit. It is the case of the complainant that after 5 months of marriage, accused No.1 had forced her parents to purchase two properties in Mangalore measuring 50 cents each, out of which 20 cents was registered in her name and 30 cents in the name of accused No.1.