J GNANA KUMAR Vs. JOY KANMANI

JUDGEMENT

(1.) THE petitioner is the sole accused in C. C. No. 37 of 2006 on the file of the Judicial Magistrate No. VI, madurai and the respondent is the complainant.

(2.) THE petitioner is the husband of the respondent. The respondent has filed a private complaint against her husband for an alleged offence punishable under Section 500 IPC. Seeking to quash the same, the petitioner herein has come forward with this petition.

(3.) THE respondent has filed a case in DOP no. 37 of 2005 before the Family Court, madurai under Section 33 of the indian Divorce Act seeking for a Decree for restitution of conjugal rights. In the said petition, she has stated that the petitioner has deserted her and he is living in adulterous life with one Muthulakshmi.