RUDRAPPA Vs. MANJUNATH AND ANOTHER

JUDGEMENT

(1.) This petition is directed against the judgment and order passed by the Principal judge, Family Court, Dharwad in Cri. Misc. No. 7 of 2012 whereby the petition filed by the petitioner under Sec. 127 of Criminal Procedure Code, 1973 ('Cr. P.C.' for short) came to be dismissed with costs.

(2.) Briefly stated the facts are:

(3.) Heard the learned Counsel for the parties and perused the material on record.