G.N.PRASAD Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned High Court Government Pleader for the State. Perused the materials on record.

(2.) The petitioner is arraigned as accused No.1 in Crime No.1/2020 of Tumakuru Women Police Station for the offences punishable under Sections 498A , 323 , 342 , 307 , 504 , 506 read with 34 of IPC and Sections 3 and 4 of Dowry Prohibition Act, 1961.

(3.) The brief facts of the case are that the complainant Smt.Nalina K.T. is the wife of the petitioner. Their marriage took place about three years prior to the incident. After the marriage, it is alleged that the accused persons started demanding more dowry and in that context, they were illtreating and harassing the victim. Finally, on 03.01.2020, it is alleged that accused Nos.1, 3 and 4 caught hold of her and accused No.2 attempted to strangulate the neck of the victim. By that time, the mother and brother of the victim came to the house and rescued the victim. She went to the hospital and took treatment. Of course, the injury certificate shows that she suffered simple injuries to her neck and other parts of the body.