SHREYAS D.S. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been filed by the petitioner- accused No.1 under Section 438 of Cr.P.C. to release him on anticipatory bail in Crime No.77/2020 of Mandya West Police Station, pending on the file of Principal Civil Judge (Sr.Dn.) and CJM Court, Mandya, for the offences punishable under sections 504 , 323 , 324 , 506 , 498(A) , 354A , 307 r/w 34 of IPC .

(2.) I have heard the learned counsel Sri.Nagaiah for Sri.Manu B.S. for the petitioner virtually and the learned High Court Government Pleader Sri.M.Divakar Maddur for the respondent-State.

(3.) The brief facts of the case are that the daughter of the complainant has been given in marriage to the petitioner-accused No.1 Shreyas on 14.7.2017. Subsequently, they started ill-treating and harassing the victim with cruelty. It is further alleged that the petitioner was having illicit relationship with another lady and he has been advised, but even in spite of informing the same to the complainant by the victim, they advised daughter victim to adjust with in-laws. It is further alleged that on 22.5.2020 the petitioner-accused came to her house and on 23.5.2020 he got ready to go to his house and asked his wife victim to accompany him. Her daughter asked him to allow her to stay in her parents house for another two days, for which he has not agreed. At about 12.30 to 1.30 p.m. he started quarreling and shouted on her and abused her in filthy language and assaulted her with hands and he has slapped on her cheek and had pulled her out of the house and taken her in front of the house before the public and kicked on her stomach with an intention to done away with her life. He has also thrown cricket cork ball on her chest and at that time her son Kushal and her brother's son Praveen R. have tried to stop him. He has pushed them and when she went to stop the quarrel he has pushed her and has assaulted her and threatened that he would kill her daughter and assaulted her. On the basis of the complaint, a case has been registered.