MANJUNATH SOMAYYA HALLER Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner who is accused in Crime No.41/2020, registered on 28.05.2020 by Gokarana Police Station for the alleged offences punishable under Sections 447 , 354 , 354(B) , 324 , 504 and 506 of IPC, is before this Court seeking to be enlarge on anticipatory bail in the event of his arrest.

(2.) The case of the prosecution is that initially the petitioner's wife Smt. Seetamma Haler had lodged a complaint against Prajwal Haler, Bhasker Haler, Nagappa Haler, Yogesh Haler, Ganesh Haler, Ramakant Haler in Crime No.0087/2019 before Gokarna Police and a FIR came to be registered on 03.11.2019, wherein she has alleged that she and her husband were assaulted by the accused and sought for necessary action be taken against the accused/petitioner.

(3.) It is alleged that as a counter blast to the said complaint with an intention to pressurize the wife of the petitioner to withdraw the said complaint, the present false complaint has been filed by the Aunt of Bhasker Haler who is accused No.2 in Crime NO.87/2019 alleging that the petitioner has committed offences punishable under Sections 324 , 354 , 354(B) , 447 , 504 , 506 of IPC, pursuant to which Crime No.41/2020 has been registered by Gokarana Police.