NEELAM MANMOHAN Vs. MANMOHAN ATTAVAR

JUDGEMENT

(1.) This Criminal Revision Petition has been filed by the petitioner/appellant against the judgment passed by the III Addl. City Civil and Sessions Judge in Crl.A.No. 1070/2015 dated 17.02.2018 dismissing the appeal.

(2.) The factual matrix of the petition is as under:

(3.) The respondent, namely Late Sri. Manmohan Attavar is said to be the Founder Chairman of Indo- American Hybrid Seeds India Pvt. Ltd., (in short referred to as IAHS) and also a Padmashree awardee. It is stated that the petitioner got acquainted with him during her official period in the year 1986, while she was working in the ICAR (Indian Council of Agriculture Research) at New Delhi, as the respondent used to visit the said office regularly in his official capacity, as a Founder Chairman of IAHS. As such he came in touch with the petitioner and the said acquaintance is said to have gradually developed into a strong personal bond between the duo and it is stated that they spent time together publicly. The respondent used to give weekly visits to the working place as well as the residence of the petitioner and he used to make frequent calls and it is stated that they even exchanged letters. Among his friends circles and parties this petitioner was introduced by him as his partner. At the same time the petitioner is said to have been going through a bad marital relationship coupled with divorce proceedings with her husband in 1997, when this respondent is said to have taken good care of her and supported her during her hardships. That both petitioner and respondent were eagerly waiting for culmination of divorce proceedings as the respondent is said to have promised that he would declare publicly the petitioner as his wife and would marry her after getting over the legal hurdles. Their relationship is said to have lasted for almost ten years and it had gone to such an extent that in the year 1998 after some rituals like applying Kumkum, the respondent started visiting the petitioner regularly and they started living together as husband and wife at No. 242, Pitampura Apartments, Pritampura, New Delhi and at No. 6A/46, 3rd Main Road, Jayanagar, 7th Block, Bangalore. They are said to have enjoyed their life to the maximum with consummation of their marriage. Moreover they are said to have moved among the community as husband and wife and the respondent had taken the petitioner to his friends houses and is also said to have introduced her as his wife. Thus he is said to have gained her trust and confidence.