MUNILAKSHMI Vs. NARENDRA BABU

JUDGEMENT

(1.) Leave granted.

(2.) This criminal appeal arises out of an order dtd. 12/8/2020 passed by the High Court of Karnataka at Bengaluru, whereby Respondent No.1 was granted regular bail in trial proceedings numbered S.C. 1111/2021, pending before Ld. Addl. City Civil and Sessions Judge, Bengaluru. The said trial has emanated from Crime No. 151/2019 dtd. 21/12/2019 registered at Police Station Vyalikaval, Bengaluru under Ss. 109, 120B, 201, 302, 450, 454 read with Sec. 34 of the Indian Penal Code [Hereafter 'IPC'].

(3.) Marriage between Vinutha M. and Respondent No. 1 was solemnised in the year 2006. A male child was born from the wedlock in the year 2009. It is alleged that Respondent No. 1 was having an extra­marital affair. He and his family members allegedly started harassing Vinutha M. soon after the birth of their child and pressurised her to sign the divorce papers. She, therefore, started living separately on the first floor of the matrimonial home.