(1.) This criminal petition is by accused in C.C. 184/2016 on the file of JMFC, Laxmeshwar. The said proceedings is initiated at the instance of respondent herein. He is none other than the husband of first petitioner/Meenakshi and Meenakshi is sister of accused 3 and 4. Accused No. 2 is the husband of accused No. 4 and brother-in-law of accused No. 1. The complaint in C.C. 184/2016 is registered pursuant to a private complaint filed in P.C. 32/2012 for the offences punishable under Sections 109, 186, 379, 380, 406, 403, 420, 424, 426, 448, 451, 447, 454, 491, 506, 511 of IPC.
(2.) The records would disclose that the complainant, who is respondent herein is a teacher in a Government Primary School at Dambala, Mundargi Taluk, Gadag District. Admittedly, the relationship between respondent/complainant and his wife/Meenakshi-first petitioner is not cordial. The records would disclose that their marriage was performed on 15.12.1991 at Belagavi. In the wedlock between complainant and first petitioner there are two issues; one is a male child by name Pradeep, aged about 22 years and the other is daughter, by name Soumya, aged about 20 years. It is seen that though the complainant and first petitioner are husband and wife, they were not residing together continuously from the date of marriage till filing of the complaint in P.C. 32/2012.
(3.) Initially, when the respondent was working in Khanapur as a teacher, they were residing together and thereafter, he was transferred to Shirahatti, there also complainant and first petitioner were residing in the matrimonial house. Thereafter, when the matrimonial house was shifted to Laxmeshwar, he was not residing in Laxmeshwar, inasmuch as his place of working was at Chavadala initially and thereafter, it is shifted to Dambala.