B. MAMATHA Vs. MANJUNATHA

JUDGEMENT

(1.) We have heard learned counsel Smt. Usha M V for the complainants and perused the material on record.

(2.) She has drawn our attention to the affidavit filed by the accused in Crl.A. No. 1251/2005 and has submitted that the said affidavit of undertaking clearly states that the accused would look after his wife and lead a happy marital life and that he undertakes to maintain his wife and children happily in future days. She submits that the accused has not complied with the terms of the said undertaking dated 5.2.2009 and therefore this contempt petition has been filed.

(3.) The affidavit submitted by the accused (Annexure E) reads as under: