A.C.DEEPAK KUMAR Vs. P.PRIYANKA

JUDGEMENT

(1.) Petitioner/husband is before this Court challenging the legality and correctness of the order passed by Principal District and Sessions Judge, Chickkamagaluru, in Criminal Appeal No.185/2016 dtd. 13/4/2017 whereunder the appeal was dismissed by confirming the order passed by 1st Additional Senior Civil Judge and JMFC, Chikkamagaluru, in Criminal Misc. No.47/2014 dtd. 4/11/2016.

(2.) I have heard the learned counsel for the petitioner/husband and the learned counsel for the respondent/wife.

(3.) The case of the respondent in brief is that, she has filed a petition before the Protection Officer contending that she has married the petitioner on 26/4/2012 at the time of marriage an amount of Rs.50,000.00 has been paid in cash along with 55 grams of gold as dowry. During the time of marriage, she was studying in B.com, 2nd semester. The petitioner/husband agreed to continue the 3rd semester of the respondent/wife. Thereafter, the respondent/wife joined the petitioner/husband and subsequently petitioner and his parents subjected the respondent/wife to harassment in order to bring dowry. It is further alleged that the petitioner/husband used to assault and confined the respondent/wife in a room. It is further alleged that at the time of marriage petitioner/husband stated that he had got a permanent job in RTO and subsequently respondent/wife came to know that he is working in the RTO on contract. Thereafter, the petitioner started making derogatory comments with the friends of the respondent/wife. Once in the petitioner's sister's house at Mysuru, the petitioner has beaten the respondent till she looses consciousness in a room, thereafter she has been treated in a private hospital and at the intervention of the parents, conciliation took place and arrangement has been made in this behalf to stay at Mudigere town. It is further stated that the petitioner has given a bond before Mudigere town police station and he has undertaken that he will not continue his illegal acts. It is further contended that the husband has got a habit of attaching the photograph of the respondent with strangers and posting the same in the face book and thereby subjected the respondent for mental harassment. As such, the respondent/wife filed a complaint before the Aldur police station, the same has not been received and as such she filed the complaint before the Protection Officer.