THIMMANA GOUDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused No.1 under Section 438 of Cr.P.C. seeking anticipatory bail in Crime No.19 of 2020 of Women Police Station, Ballari for the offences punishable under Sections 498A , 504 , 323 and 307 read with Section 34 of IPC and Sections 3 and 4 of the Dowry Prohibition Act, 1961.

(2.) The facts briefly stated in the petition are that on the complaint filed by the wife of petitioner/accused No.1 namely Smt. Ambika, the police have registered the case. The allegations in the complaint are that the complainant had married the petitioner/accused No.1 on 02.05.2014. At the time of marriage Rs.1,00,000/- dowry and gold ornaments were given to the petitioner/accused No.1. After few months the petitioner and his family members started harassing the complainant to get more dowry and also to get landed property. On 01.03.2020 elders and parents of the complainant advised the petitioner and his family members. But on 03.03.2020 morning at 11.45 a.m. the petitioner and his family members picked up quarrel with the complainant on the reason as to they were defamed in the presence of pancha members, then they have forcibly administered engine oil to her. Neighbors came to spot and rescued her. On registering the case, the police have taken up the investigation and they are making attempts to arrest the petitioner/ accused No.1.

(3.) Heard the learned counsel for the petitioner/ accused No.1 and the learned HCGP.