SAROJAMMA Vs. STATE BY JNANABHARATHI POLICE

JUDGEMENT

(1.) PETITIONERS are accused Nos.2 to 6 in Crime No.165/2012 registered by Jnanabharathi Police Station, Bangalore for the offences punishable under Sections 498(A) and 307 r/w Section 34 of IPC.

(2.) TWO statements of the victim are recorded and initially there was no allegation against these petitioners but the victim has given statement before the Executive Magistrate interalia stating that these accused harassed. Having regard to the same, police on investigation has filed the charge-sheet.

(3.) ACCORDINGLY, the petition is partly allowed. The petitioner Nos.4 and 5 i.e., accused Nos.4 and 6 are granted anticipatory bail subject to the following conditions: