(1.) The petitioner who has been arrayed as an accused in proceedings in C.C.No.200/2017 (PC No.32/2016) pending on the file of Principal Civil Judge and Principal JMFC, Dharwad has filed the present petition seeking to quash the proceedings initiated for the offences punishable under Sections 354 (D), 504, 506 of IPC r/w. Section 56(C) and 56(D) of the Information Technology Act.
(2.) The petitioner is the husband of respondent No.2. It is stated that, marriage of the petitioner with respondent No.2 was solemnized before the Office of the Sub-Registrar, Bhadravathi.
(3.) On 01.02.2016, respondent No.2 had filed a private complaint under Section 200 of Cr.P.C. for the offences punishable as afore stated.