PRAVEEN BASAVANNEPPA SHIVALLI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner, a Non Resident Indian, married Smt. Savita, daughter of the 3rd respondent, on 25.04.2008.

(2.) Respondent No.3 filed statement of objections. According to him, the petitioner caught hold of his neck, uttered filthy words and committed the assault at the hospital and hence, complaint was lodged before the 2nd respondent, who, having sought the 'permission' of the Magistrate and the 'permission' having been granted, investigation was undertaken and charge-sheet was filed.

(3.) Heard Sri F.V. Patil, learned advocate for the petitioner, Sri Praveen K. Uppar, learned HCGP for respondent Nos. 1 and 2 and Sri V.M. Sheelvant, learned advocate for respondent No.3 and perused the record.