DAYANAND Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Section 438 of Cr.P.C. seeking to enlarge the petitioner on anticipatory bail in Crime No.47/2020 of Women Police Station, Dharwad, registered for offences punishable under Sections 498A , 323 , 307 , 504 and 506 of IPC and under Sections 3 and 4 of Dowry Prohibition Act, 1961.

(2.) I have heard the learned counsel for petitioner and learned HCGP for respondent- State.

(3.) In the complaint dated 8/10/2020 lodged by the wife of the petitioner, it is averred that her marriage with the petitioner took place on 28/2/2008 at Madiwaleshwar Matha, Sasanoor. At the time of marriage, a cash of Rs.4,00,000/-, 4 tolas gold and house hold articles were given as dowry. The petitioner was working as an X-ray Technician in Bagalkot. She stayed with her husband in Bagalkot for about one year. Thereafter in the year 2009, she was appointed as S.D.A. at High Court Bench, Dharwad and since then she started living along with three children in the quarters provided to her. Thereafter her husband left his job and started pestering her demanding money and kept her ATM card with him. He was forcing her to bring money from her parental house and he was abusing her in filthy language and putting life threat to her. Her parents gave a sum of Rs.2,00,000/- to the petitioner and she from her own earnings provided a car and inspite of that he continued subjecting her to physical and mental harassment. He was also telling her that she has given birth only to female children and if she dies he will marry again. Further, on 4/10/2020 at about 11.30 pm, when she was alone in her quarters, petitioner took out a knife from the kitchen and being scared when she went inside the bedroom and locked the door, he banged the door and shouted at her saying he will kill her and thereafter threw the knife in the hall and went away.