NIRMALA Vs. FAKEERAGOUDASIDDANGOUDA PATIL

JUDGEMENT

(1.) Heard the arguments of petitioners counsel and also the respondents counsel.

(2.) The factual matrix of the case is that the respondent No.1 has filed a private complaint on the file of JMFC, IV Court, Belagavi against the petitioners that he is a divorcee and his wife is accused No.1 is a widow and their marriage was solemnized on 12.04.2015 at Mahabaleshwar Temple, Sahyadri Nagar, Belagavi. The further allegations in the complaint that he has been deceived by all the accused persons colluding with each other and made the complainant to marry accused No.1 and further alleged that accused No.1 did not disclose about un-natural death of her earlier husband and by suppressing the matter married him. He has spent lot of money for the marriage and no ceremonies were performed at the time of marriage.

(3.) The learned Magistrate has referred the matter for investigation under Sec. 156(3) of Crimial P.C. and thereafter filed the charge sheet against the accused persons for the offences punishable under Sec. 420, 427 R/W Sec.34 of Penal Code and the learned Magistrate has taken cognizance of the alleged offences and issued summons against the petitioners.