MOHMMAD YUNUS Vs. MAHASAHEB @ GORIMA

JUDGEMENT

(1.) Assailing the legality of the Judgment dated 09.10.2015 passed in Crl. A. No.149/2014 by the VII Addl. Dist. and Sessions Judge, Belagavi, sitting at Chikodi, allowing the appeal and thereby, setting aside the order impugned therein, with a direction to handover the minor child 'Tazin' to the custody of the respondent mother, this petition was filed.

(2.) Marriage of the 1st petitioner and the respondent was solemnised on 17.10.2010. Out of the wedlock, a female child, named 'Tazin' was born on 25.05.2012 and is in the custody of the petitioners.

(3.) Respondent having filed a complaint on 28.03.2014, a case in Crime No.97/2014 for the offences punishable under Ss. 498A, 323, 504, 506 read with S.34 of IPC was registered against the petitioners.