SAMEER VYAS Vs. STATE

JUDGEMENT

(1.) THIS petition has been filed by the petitioner/accused to call for the records in M. P. No. 797 of 2008 on the file of the XIV Metropolitan Magistrate, Egmore and quash the same.

(2.) THE second respondent/complainant is the wife of the petitioner who has moved an application which is pending before XIV Metropolitan Magistrate, Egmore, Chennai. The petitioner husband/accused has been called upon to answer a charge made under Sections 18 to 21 of the Protection of Women from Domestic Violence Act. A report has been filed by the first respondent for alleged sexual and economic abuse.

(3.) ACCORDING to the petitioner husband/accused, he and his wife were married according to Hindu Rights at Mumbai on 10. 02. 1990 and they have two children. The first son Siddhant was born on 14. 12. 1991 and Shantanu, the second son was born on 6. 1. 1994. At the time of marriage, the second respondent informed the petitioner/husband that she was a qualified chartered accountant and held a degree in law. As the petitioner was in the administrative service, he believed that they could have a good marital life as both of them came from an educated background. Even though the petitioner realized soon after marriage that the second respondent had no qualms about abusing anyone and the law for personal aggrandizement and gain, as both of them had two failed marriages behind them and he was very fond of his sons and wanted to ensure that they had a stable and secure life, he had strived hand to make the marriage work.