FAISAL AHMED KHAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is an unfortunate case of an highly harassed husband by abuse of process of law. This petition under Section 482 Cr.P.C. is presented with following prayers:

(2.) Heard Shri.Faizal Ahmed Khan, party-in-person, Smt.K.P.Yashodha, learned HCGP for the State and Shri.S.R.Hegde Hudlamane for complainant - second respondent.

(3.) Briefly stated the facts of the case are, petitioner is a Mechanical Engineer working in Kuwait, UAE. He married complainant on 21st July 2008 in Mysore. A female child was born to them on 29th April 2009. His wife Nazia Asma(complainant) did not agree to join petitioner to go abroad. In order to save the marriage, he resigned from his job. In September 2011, complainant left the matrimonial home on the pretext of attending her sister's engagement ceremony along with her belongings such as clothes and jewellery. Thereafter, she never returned to the matrimonial home. Subsequently, petitioner got another job in Bahrain. Complainant refused to join him to travel abroad. Petitioner left for Bahrain alone on 5th February 2012.