Karnataka High Court
K Narasimhan S/O. Late Shri K ... vs Smt Rohini Devanathan on 24 November, 2009
Author: Huluvadi G.Ramesh
Bench: Huluvadi G.Ramesh
KIIVII I \n\J\JI\
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.--fi§fight far: quaahing
this p:a:;a'e:;zimg¥;s%Lj%% gg§ma1: him in criminal
I{iaco:I;LaLns$i1:s: A§¢¢.$.. 3. 4'-45'/.2003 pending before the
Bangalara .
'ThxejV'V'A--i:?;§sif§S¢}ndant filed a cowlaint under
'VSectxi'<:;3:"' .1?r.2 ef the Fxotactian cf Women from
VV4'4"'..1"2a':aé;fn%o'a_j;iV§é,' Violuzma hat against her husbarzd and
'Afiitetitionex who in her hzothax-in-law
certain allegatians so as to attrtwt:
the psmviaiana of Section 3 of the A¢t:. The
learned Magistrate baaecl on the said
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-"I, 3- nnnuurunn» HIUH LUURI U!' KARNATAKFI HIGH COURT OF KARNATLAKA HIGH CUUKI ur KAKNAIAIKA Nib" LUUK
August 200?. When the reiatiggnahip _-k5é't-s.;ei»'a1g3£:;"w the °' 2
respondent and her husband
respondent %a in hlnI _j;n;ti;§t§fi.pf§é§e¢ii.n§s% under the Bomeatic _"V'i<>J.ee1V.t_x_vc:.:'V(!3»v,;2f-3.:'..V':f.t_v: made allegations againfi i .hé;: and the petitioner haxf3--i;:1 w2:;,e'>"*i£:{
4. fé::9_ (manual for the patitiéégzexg _ "§::e5i:i'x:i¢>z1e3: mew staying indapandhmiéiyv 351; and when he came to 'V he lat Channai and he never '~._a'f:ay§d not involvad in any domestic:
#ic>i§n§§:""'*§3_ the prwiaiona 9f the Act and .11: :21": aiisfavéuhmittaa that he has been zamezy in this case.
According to tha learned Goumwl fer the Drespandant, the tint aacuaad namely the husband csf the respondent asked the xnapondant ta discnss the matrimanial :5.i£'£e.1:aanc:¢:s with xiv' ' """""",.-'~{- smnauninnn fllufl LUUKF U?' KA!'€NAl'AKfl HIGH LUUKE U?' SUKKNMEAISA Hiufl LUV!!! Ur l\I"\l\i"£P1lf\i\l-G ur-uvu \--\IuI\- individually, the question 9:.
prcvisienn of this act do not:":.a..tiBeé;. 2?. P01: mantra, the leafixiéd mtiiie respondent suhmitte§agh¢£W§§¢§i¢g zit} 3: the Domestic Violence Secticn 2(5) and gcé§$d1£gxf3'sfi§@it§%a' that the provisions? i is very mach app1ica§i§"t§,th§ic§a§. ii"i
8. Its :ifi:,__' éioven according to that "" §:~§.zst acwuad had. told the approach the petitioner whcx ia ' §Véc§?3;1d'§:;."'v.. aceuaed to sort: cut: tha V' ~Vdi;t'£"é'2:§a1'£:¢Jaéz:§; At that time, azzc.-cu:-ding to the 'A certain aspemiana wan made on net hearing a child. Acaarding T iifih tho lsaznnd caunsai far the patitianer it "in emsctional abuse and what i: being noted is that as per Bastion 2(1) :33 the act, We domestic: zulaxtianahip means a relationship 7 / F9"
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-u-\u-'rum- I\l'Il\I'l"Ill'II'II"I -I \--1.rI.aI\- ma: Iuwuunursuruvu-1 between the two persons who 1iva;i.....tgget--h&fi:é' :§; " ' any paint of tin: in a. ahared;":.hc>:i;:'w;k1<S§;:3; marriage or thrcngh ea.
nature <>f marriage.
itself, thmce is the raspandmt and tizg were living tougethg=s«2.':"»~1;;_1:;%:;h;.:_%
9. The """ against the petitionaf I15' inatance of the firm: ':i.§¢.'a ."' "£ha husband of the am fispriaacheé the petitioner at * : t:;il_;:::r:¢ she was abused which _ ». the patitianar is ametienal per 5er::t::1<>:: 2(f) oz: sactien 2(3); petitioner and respandent never together: in the same hmaehold, the éfiinstian of making allegations against her " maid rwt arise. Removes, the petitioner ma lIl'IAI'Il 1- u
-- -- . .. u... -:'IuIK'Il\f'I residing in Canada and only}-rhg'n 'V India, he stayed at Chennai.
10.. In the <:i::r:a.tmatanc:ié'a=.:.V,T"A» maki:$_gv'A h',=c$'i;§ in:in allagatiens against 13:593.:
' '""" ' """'""A '\HNWl-HAIU3 l"i|UH LUUK3 UV' IU\KNINAKP HIUH LUUKi U!" IKHKNHIMAH nus: I V.-\.IL:I\u 'nil would not amount to da::mt:fs:st3.c:_V_v_*vfL'£.;§§'L'ii.e':1'&J;'<;j§a absence of ingmdiant : aha..§:oci there ia rm pxoaf. the xmspondent. were livifiq iwgethes: In the circumstances, 5. ., .. P1*.<$-c€§'sa»:3Vi;1gs initiated against:-fif:he 'p'§f§it'i_ongr "" 'alas the [email protected] filgd by abuse -af pzcsceaa.
11. proc§.§a3zifi;g§'§"'.Vpanding bafara the Triad. ..__ €§.§zi.;t.: -$.:fi'i:§z:> #5 that petitioner is cancamad tha petition: is accardingly aj.'i::§za;d;' "
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