ANJANAMURTHY B. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Section 438 Cr.P.C. seeking anticipatory bail in crime No. 0006/2020 of Nelamangala Town Police Station registered for the offence punishable under Sections 494 , 498A , 504 , 506 read with Section 34 of IPC and Sections 3 and 4 of Dowry Prohibition Act.

(2.) It is the case of the prosecution that one Smt. Veena K.B. has filed a complaint stating that her marriage was performed with petitioner/accused No. 1 about 6 years ago and at the time of marriage cash of Rs.50,000/- and 250 gms of gold ornaments were given as dowry. The couple lived happily for some time and begot a son, aged about 4 1/2 years by name Harisurya. Thereafter petitioner/accused No. 1 started suspecting the character of the complainant and subjected her to mental and physical cruelty and also demanded to bring a sum of Rs.10.00 lakhs and a site from her parents. It is also her case that the mother-in-law, father-in-law and brother-in- law also subjected her to torture. It is complainant's case that since she did not meet the illegal demand of petitioner/accused No.1, he drove her out of the house and married one Smt. Rajani who is the daughter of aunt of the complainant. It is her case that she took custody of the child by approaching the Court of law. The complaint came to be registered in Crime No. 0006/2020 of Nelamangala town Police Station for the aforesaid offences. The petitioner/accused No. 1 has been shown as accused No. 1 in the said FIR. Petitioner/accused No. 1, anticipating his arrest had filed a petition seeking anticipatory bail in Crl.Misc. No. 308/2020 and the same and to be rejected by the Principal District and Sessions Judge, Bengaluru Rural District by order dated 07.03.2020. Therefore, petitioner/accused No. 1 is before this Court seeking anticipatory bail.

(3.) Heard the arguments of learned counsel appearing for petitioner/Accused No. 1 and learned High Court Government Pleader for respondent - State.