RAVI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has filed the instant petition challenging the order dated 17.07.2020 passed in Crl.Misc.No.163/2020 on the file of the Principal Distract and Sessions Judge, Gadag, whereby the trial Court has rejected the application of the petitioner for grant of anticipatory bail.

(2.) The complainant Smt.Shilpa Ravi Pujar was given in marriage to accused No.1 Ravi Pujar on 24.01.2015. It is alleged that, on the ground that not giving dowry after marriage, the complainant was being harassed by accused Nos.1 to 5 who were staying in the same house who are husband, mother-in-law, sister of the husband and brother of the husband. It is further alleged that all the accused started harassing the complainant by demanding dowry and in this regard, settlement had taken place which had gone in vain. On 22.06.2020 when the complainant returned home at 7.00 p.m., the accused- husband and other accused picked up quarrel with her by coming late to the house and immediately started committing assault on her.

(3.) It is alleged that, accused No.1, the petitioner herein twisted her neck and pulled her down and compressed her neck and also committed assault by means of belt and others instigated the offence. The complainant escaped from the place and took treatment in Sparsha Hospital, Gadag and reached her parents house and stayed there. Again on 29.06.2020, accused No.1, the petitioner herein came to her parents house and abused her in filthy words and assaulted by hand, which lead to the complainant lodging complaint before the Gadag Women Police Station invoking Sections 498-A , 307 , 323 , 324 , 504 , 506 r/w Section 149 of IPC and Sections 3 and 4 of Dowry Prohibition Act, 1961 and FIR came to be registered against all the accused.