ANJINAPPA G.M Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) One Smt. Kavitha has registered FIR No.21/2020 in Nandagudi Police Station, Hosakote alleging harassment by her husband and other family members. Accordingly, FIR has been registered for offences punishable under Sections 498A , 355 , 506 read with Section 149 of IPC and Sections 3 and 4 of Dowry Prohibition Act. Petitioners are parents-in-law of Smt.Kavitha and accused Nos. 2 and 3.

(2.) Shri. S.Prasanna Kumar, learned Advocate for petitioners submitted that there are no specific overt acts against petitioners and they have been falsely implicated in the case. In addition to petitioners, Smt.Kavitha has also implicated other family members and distant relatives, only to harass them. He further submitted that petitioners are agriculturists and undertake to abide by all conditions. Accordingly, he prayed for grant of anticipatory bail.

(3.) Shri. R.D.Renukaradhya, learned HCGP for State argued opposing the petition.