CHANDRASHEKAR M.V. Vs. STATE

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned HCGP for respondent -State.

(2.) This petition is filed by the petitioner praying to enlarge him on bail in the event of his arrest at the hands of Basavanagudi Women Police Station, Bengaluru in Cr.No. 51/2021 which was registered for the offences under Sections 498-A, 506 of IPC and Sections 3 and 4 of Dowry Prohibition Act (for short 'D.P.Act').

(3.) The petitioner contended that on the basis of the complaint lodged by his wife Vidyashree. D on 10.03.2021, Banashankari Women Police Station, Bengaluru registered the case in Cr.No.51/2021 against him and others family members for the offences stated above. It is contended that the petitioner is shown as accused No.1 and his mother, father and sister were also implicated as accused Nos. 2 to 5. It is alleged that the marriage of the said Vidya Shree took place with the petitioner on 29.05.2015. It is further alleged that at the time of marriage, there was demand for gold ornaments and a flat and thereafter also the said demand continued. There were difference of opinion between the couple, right from day one of their marriage. It is alleged that the petitioner had got live-in relationship with another girl before the marriage. It is further alleged that the other accused instigated the petitioner to assault and abuse the complainant. They were insisting the complainant to purchase a flat at Bengaluru. The petitioner used to quarrel with her for petty matters and he used to assault her. In this regard, there were several panchayaths. Though both of them were working, the petitioner was insisting his wife to bring money from her parents' house. According to the complainant, the petitioner was causing mental cruelty by sending messages and making phones frequently. Being unable to tolerate the harassment meted out to her, she lodged the complaint.