NEELA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) ONE Shashikala lodged a complaint with the jurisdictional police and the same came to be registered in Crime No.57/2012 for the offences punishable under sections 494, 498A, 506, 504, 324 r/w Section 149 IPC.

(2.) PETITIONERS are accused Nos.2 to 6. Even according to the complaint the main allegation is against the accused No.1. There are no specific allegations against the petitioners, except stating that first accused has taken the first petitioner as second wife. Further it reveals that the second marriage of first petitioner with the first accused was known to the complainant for a long time. In this connection, it is also stated that there were Panchayaths. In the circumstances, I am of the opinion that the petitioners are to be enlarged on bail.