NARASE GOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Though matter is listed for hearing on interlocutory application, by consent of learned counsel appearing for parties, it is taken up for final disposal.

(2.) Petitioner who has been arraigned as accused in C.C.No.11281/2012 registered for the offence punishable under Section 506 of IPC is before this Court for quashing of said proceedings.

(3.) It is the contention of Sri. Mohan Kumar .D, learned counsel appearing for petitioner that 2nd respondent has filed a false complaint, alleging that she is legally wedded wife of petitioner/accused, only with an intention to harass and to rob his property, false allegations have been made. He would also contend that petitioner's marriage with one Smt. Sumithra was solemnized way back on 01.06.1994 and out of said wedlock two children were born and he has been residing with them and as such, in order to grab the property and money belonging to petitioner a false story has been woven by 2nd respondent and her uncle by creating fraudulent documents and making false allegations against petitioner. Hence, by relying upon judgment rendered in Crl. Mis. No.21/2012 by the Court of Metropolitan Magistrate, Traffic Court-V, Bengaluru dated 15.06.2018 and contending that a finding has been recorded of the marriage between petitioner and 2nd respondent herein is not proved, he has prayed for allowing the petition by quashing the proceedings.