ANAND THANGAVELU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and the learned Government Pleader for the respondent- State in respect of anticipatory bail sought by the petitioner.

(2.) HAVING regard to the offences alleged under Sections 498-A, 506 of IPC and sections 3 and 4 of the D.P.Act, on the complaint of the petitioner's wife Sangeetha Sundaresan, submission now made by the petitioner's counsel is that, M.C. case between the parties pending in M.C.NO.3585/11 is referred to mediation for settlement and the mediation has to take place on 16.8.12. Under these circumstances, anticipatory bail is sought.