AMEENABHI @ AMEENA BANU Vs. THE STATE OF KARNATAKA, THROUGH TURUVEKERE POLICE, TURUVEKERE, TUMKUR DISTRICT, REPRESENTED BY PUBLIC PROSECUTOR, TUMKUR COURT COMPLEX, TUMKUR-572227

JUDGEMENT

(1.) APPREHENDING their arrest by Turuvekere Police in Tumkur District, in connection with the case in Crime No. 294/2012 for the offences punishable under Sections 498 -A r/w. 34 of IPC, the petitioners arraigned as Accused Nos. 2 to 4, have presented this petition under Section 438 of Cr.P.C. seeking the relief of anticipatory bail. According to the case of the prosecution, on the basis of the complaint lodged by one Fayaz Ahmad, elder brother of Smt. Nazimunnisa, the aforesaid case came to be registered and investigation was taken -up.

(2.) ON coming to know of the registration of the aforesaid case, the petitioners approached the learned Sessions Judge at Tumkur seeking the relief of anticipatory bail. However, the their prayer came to be rejected. Therefore, the petitioners are before this Court seeking the relief of anticipatory bail.

(3.) I have heard the learned counsel appearing on both sides and perused the records made available.