(1.) This petition is filed under section 482 of Cr.P.C., 1973 seeking to quash the charge sheet filed by the first respondent against the petitioner in C.C.No.102/2016 presently pending on the file of Prl. JMFC, Sirsi under Sections 417, 201, 504 and 506 of IPC.
(2.) Heard the learned counsel for the petitioner and the learned counsel for respondent No.2 and the learned HCGP appearing for respondent No.1.
(3.) Learned counsel for the petitioner submits that the criminal prosecution initiated against the petitioner are ulteriorly motivated. The petitioner is lawfully married to one Uma on 3rd March 2017. It is a registered marriage. The petitioner had not committed any of the offences alleged against him. The prosecution initiated against the petitioner is an abuse of the process of the Court. The charge sheet does not make out any of the offences alleged against the petitioner.