NAGESH PAI, S/O. B. RAMESH PAI Vs. STATE OF KARNATAKA, BY KARKALA POLICE, REP. BY THE STATE PUBLIC PROSECUTOR, HIGH COURT OF KARNATAKA

JUDGEMENT

(1.) THE Petitioner is the husband of the complainant -Niriksha Pai. Their marriage took place on 17.06.2009. After the marriage, it is alleged that the Petitioner was subjecting the complainant to cruelty and harassment, insisting her to bring money from her parents. It is further alleged that during her pregnancy, she was sent to parental home for the purpose of delivery. Thereafter, she gave birth to a son on a "Moolanakshatra" day. It is because of this reason, she alleges that the Petitioner used to harass her having given birth to a son on an inauspicious day and also threatened to kill the child. On these facts, a complaint carne to be filed arid registered for the offence punishable under Section 498 -A IPC and under Sections 3 and 4 of the Dowry Prohibition Act.

(2.) IT is the case of the Petitioner that he is innocent and has not committed any offence much less the one alleged. He is ready and willing to abide by any condition/s that may be imposed for his release on bail. He has filed a petition for restitution of conjugal rights and apprehending arrest for non -bailable offence.

(3.) He shall attend the Court as and when directed.