A.S. NAZAR Vs. JISSA

JUDGEMENT

(1.) The petitioners are accused in C.C.No.1232/2015 on the files of the court below. The first respondent is the complainant in this case. The first petitioner is the husband, the second petitioner is the present wife and the third petitioner is the mother of the second petitioner.

(2.) The allegation is that the first petitioner married the first respondent in accordance with their customary rites on 13.07.2000. Thereafter, without pronouncing talaq or divorcing the second respondent, the first petitioner married the second petitioner. The third petitioner assisted the other petitioners in the said marriage.

(3.) On the said allegations, Annexure-A1 complaint was filed by the first respondent herein before the court below. The learned Magistrate after recording the sworn statement of the complainant and one witness, took cognizance for the offences under Sections 494 and 114 r/w Section 34 IPC.