NIZAM KHAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Section 438 of Cr.P.C, praying to enlarge the petitioner/accused No.1 on bail in the event of his arrest in respect of Crime No.34/2019 of Mandya Women Police Station, Mandya, for the offences punishable under Sections 498A , 143 , 323 , 324 , 504 , 506 , 114 read with Section 149 of IPC and Section 4 of Muslim Women (Protection of Rights on Marriage) Act , 2019.

(2.) Heard learned counsel appearing for the petitioner/accused No.1 and learned High Court Government Pleader appearing for respondent No.1/State.

(3.) The factual matrix of the case is that on 21.12.2019 at about 12:45 p.m, the complainant while lodging a complaint made an allegation that, her marriage was solemnized with this petitioner and they lived happily for eight years. Thereafter, a few days prior to filing of this complaint, the petitioner, his parents and other relatives started ill treating her and in this regard panchayath was also conveyed. On 10.12.2019 at about 4:00 p.m, her husband came to her parental house, assaulted her and threatened to give Talaq. On 18.12.2019, her husband, his parents and other relatives came to her parents' house, demanded for divorce and abused her and her parents. Hence, she lodged a complaint. Based on the complaint, police have registered a complaint in Crime No.34/2019 on 21.12.2019 for the offences punishable under Sections 498A , 143 , 323 , 324 , 504 , 506 , 114 read with Section 149 of IPC and Section 4 of Muslim Women (Protection of Rights on Marriage) Act , 2019, against this petitioner and others.