K P BALAJI SINGH Vs. LAKSHMAMMA

JUDGEMENT

(1.) In this petition under S.482 of the Criminal P.C., hereinafter referred to as the 'Code', the petitioner has requested to quash the proceedings in C. Msc. No. 836/87 on the file of the Additional Judge, Family Court, Bangalore, and also to quash the order dt. 6-8-1988 made by the Additional Judge, Family Court (the Court for short) in C. Misc. No. 836 of 1987. The Office has raised objection with regard to the maintainability of the petition under S.482 of the Code.

(2.) The record is perused.

(3.) The learned counsel for the petitioner is heard on the question of maintainability of the petition.