(1.) Though matter is listed for admission, by consent of learned Advocates appearing for both parties it is taken up for final disposal.
(2.) Petitioner who has been arraigned as accused No.4 (on 25.07.2017) in C.C.No.23545/2011 registered by Adugodi Police for the offences punishable under Sections 468, 471, 420, 120(B) and 201 r/w Section 34 of IPC and Section 12(B) of the Passport Act pending on the file of VI Addl. Chief Metropolitan Magistrate, Bengaluru, is before this Court with a prayer to quash said proceedings.
(3.) First respondent herein initially filed a complaint on 13.05.2010 vide Annexure-'B' at Adugodi Police Station alleging that, he had married Smt. Mariam Fasihuddin as per Muslim custom on 02.08.2007 and she gave birth to a baby boy on 02.06.2008, and in order to obtain passport for their minor son, she had informed the complainant that she would obtain passport with her father's help through a travel agent. As such, she obtained passport and intimated him to provide with sponsorship letter addressed to the British High Commission, United Kingdom, Bangalore and same was forwarded to her. Later on she is said to have changed her mind and did not intend to proceed to United Kingdom on the ground that she intends to follow her father's instructions and act accordingly. Complainant has further alleged that family members of wife had assured to take care of her and to resolve said issue.