LOKESH B.H. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners in Criminal Petition 8134/2024 are before this Court seeking for the following reliefs:

(2.) Petitioner in Criminal Petition 9142/2021 is before this Court seeking for the following reliefs:

(3.) Respondent No.2, de facto complainant, had filed a complaint on 23/8/2016 alleging that her marriage was solemnised with the Petitioner on 17/10/2010 as per Hindu customs and rituals, after which they were both living together in Bengaluru and thereafter, since her husband had job/work at Nanjappa Life Care Hospital at Shivamogga, they had shifted to Sharavati Nagar, Shivamogga, and started residing in the house of one Jacob DeCosta.