K. VINAYAKA Vs. PRUTHVI S.

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and perused the impugned order dated 15 -3 -2013.

(2.) THE petitioner is the legally wedded husband of the respondent herein. The respondent -wife had filed a petition under Section 125 of Cr.P.C. before the Family Court at Shivamogga.

(3.) THE marriage of the parties was solemnised on 19 -11 -2009 as per the rites and customs of the Hindu Community and subsequently, the marriage was registered by Sub -registrar, Theerthahalli. The case of the petitioner is that the respondent, at the instigation of his mother started ill -treating the petitioner with an intention to extract more dowry and refused to maintain her, she filed petition under Section 125 of Cr.P.C.