RENUKA Vs. LAKSHMI

JUDGEMENT

(1.) This petition has been filed by petitioner - accused Nos.2 under Section 438 of Cr.P.C to release her on anticipatory bail in the event of her arrest in Crime No.69/2020 of Bagalagunte Police Station (pending on the file of LXX Additional City Civil and Sessions Judge and Special Judge, Bengaluru) for the offences punishable under Sections 498A , 504 and 506 read with 34 of IPC and under Section 4 of Dowry Prohibition Act and Section 3(1)(r)(s) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989 (hereinafter referred to as 'Act' for short)

(2.) I have heard the learned counsel Sri. Pavana Chandra Shetty for petitioner - accused Nos.2 and learned High Court Government Pleader Sri. R.D. Renukaradhya for respondent No.2- State. Though notice has been served to respondent No.1 - Complainant he has remained absent.

(3.) The gist of the complaint is that the complainant is the wife of accused No.1 and daughter-in-law of accused No.2 and she belongs to Scheduled Caste (Adi Dravida) community. During the year 2018 she was working as a Tele caller in Aqua Guard Company at Sanjayanagara, Bengaluru. At that time, she came in contact with accused No.1 through social media and their relationship turned into love affair and both of them got married on 23.01.2019. It is further alleged that after the marriage both accused No.1 and the complainant resided in a rented house. Accused No.1 was working in Jindal and subsequently, they have shifted their rented house. In the meanwhile, she became pregnant. After coming to know about the pregnancy, accused No.2 called both accused No.1 and the complainant to Biruru. Accordingly, they went to Biruru then accused No.2 told to accused No.1 to got abortion as the child in the womb is belonging to lower caste community and they do not want the same. After coming back to Bengaluru, accused No.1 give some tablets and got aborted. It is further alleged that in the month of March she went to Biruru for Ugadi festival. At that time also accused No.2 abused the complainant by taking the name of her caste and also abused that she has not brought any dowry and asked accused No.1 to leave her as she will bring another girl to him. It is further alleged that accused No.1 assaulted the complainant with hands by taking the name of her caste saying that she has not brought dowry. On the basis of the said complaint, a case has been registered.