SUMA M V Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) PETITIONER is accused No.2 in Crime No.54/2012 registered by Andersonpet Police Station, K.G.F. for the offences punishable under Sections 498A, 342, 313, 307 of IPC r/w Sections 3 and 4 of Dowry Prohibition Act 1961 r/w Section 34 of IPC.

(2.) THOUGH the name of the petitioner is referred as accused No.2, the specific allegations are alleged only against accused Nos.1 and 3, interalia, alleging that accused Nos.1-Husband and 3-Father-in-law of the victim were harassing her for dowry and they were forcing the victim for abortion.

(3.) ACCORDINGLY, the petition is allowed. The petitioner is granted anticipatory bail subject to the following conditions: