M. PARASHIVAMURTHY, S/O. LATE MALLIKARJUNAPPA WORKING AS KSRTC DRIVER AND RUDRASWAMY, S/O. LATE SIDDALINGA SWAMY Vs. STATE OF KARNATAKA REP. BY S.P.P.

JUDGEMENT

(1.) THE facts reveal that the 2nd Petitioner is a friend of 1st Petitioner and the marriage of Petitioner No. 1 with the complainant took place in the year 2003. Thereafter the couple led a happy married life for sometime. At the time of marriage, Petitioner No. ] was given an amount of Rs. . 10,000 -00 in cash, 15 gms. Of golden chain and other golden ornaments as dowry. The 1st Petitioner was insisting his wife to bring additional sum and subjecting her to cruelty and harassment after consuming liquor. It is on 14.02.2011 that the 1st Petitioner said to have consumed liquor with his friend Rudrappa and started abusing his wife. He knocked her and beat her with fist. It is under these circumstances she went to hospital on 15.02.201.1 and took, treatment for the injuries sustained stating that the 1st Petitioner is insisting her to give an amount of Rs. . 20,000 -00 and subjecting her to cruelty and harassment and filed a complaint on 01.03.2011. The Petitioners apprehending their arrest have filed this petition.

(2.) THERE is an inordinate delay in filing the complaint. Furthermore, taking into consideration the nature of the offence, the punishment provided and the fact that the 1st Petitioner is serving as a driver in the KSRTC, and the 2nd Petitioner is his friend, they are entitled to anticipatory bail sought for. In the result, the petition is allowed. The Petitioners are ordered to be released on bail in the event of their arrest, on their executing a personal bond for a sum of Rs. . 10,000 -00 each with one solvent surety each for the like sum to the satisfaction of the arresting authority with further, following conditions: