MAYURA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned HCGP appearing for respondent-State. Learned HCGP has not filed Statement of Objection, but, has orally opposed the petition.

(2.) Complaint was lodged against the petitioner by his wife alleging that at the time of her marriage, petitioner herein demanded and received a gold bracelet and chain by way of dowry and thereafter, he and his parents, sisters and his relatives have been pestering the complainant to bring additional dowry from her parents house. It is alleged that when the petitioner was imprisoned in an incident during demonetization, the petitioner pressurized the complainant to bring money from her parents house to secure bail.

(3.) It is further alleged that on 04.11.2019 at about 03.00 P.M. when the complainant and her brothers had been to the house of the petitioner, petitioner caught the tuft of the complainant and assaulted her with hands and also caused grievous injuries to her brothers. Respondent has not produced any wound certificate to show the gravity of the injury. Nonetheless, necessary evidence with regard to the injuries having already been collected by the Investigating Agency, custodial interrogation of the petitioner may not be necessary.