CYRIL JOSEPH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) PETITIONER is impugning the order passed by the Court of Spl. Judge, XXXV Addl. City Civil & Sessions Judge, at Bengaluru in Crl.Misc.5012/2014 dated 08.12.2014 on the ground that the same has caused gross injustice and is unsustainable in law.

(2.) THE case of the petitioner is that, he was working with a private entity namely M/s. Emphasis, Bangalore as a Senior Customer Service Officer and in the course of his employment he developed acquaintance with one Smt. Subhashini who is also working in the very same company. Further, it is said that the said Smt. Subhashini is married and had a child out of the marriage with one Mr. Shyam of Chennai. It is further stated that, a matrimonial dispute had arisen between the said Subhashini and her husband and due to which, she approached the petitioner to help her to secure accommodation in JP Nagar as she was not conversant with the local Kannada language.

(3.) THE petitioners' counsel has relied on the judgment rendered by the Hon'ble Apex Court reported in : (2013) 7 SCC 789 in the case of MOHIT ALIAS SONU AND ANOTHER versus STATE OF UTTAR PRADESH AND ANOTHER wherein in Para No. 16 it has held as under: