MALLIGAMMA Vs. STATE OF KARNATAKA BY BANNUR POLICE

JUDGEMENT

(1.) THE petitioners are accused Nos.2, 3 and 6. Case is registered against them in Crime No.45/2012 by Bannur police, Mysore for the offence punishable under Sections 498(A) read with 149 of IPC.

(2.) THE complainant is the wife of 1st accused. Their marriage was performed about 12 years prior to the filing of the complaint. The complainant alleges that she has got two daughters and accused harassed her in connection with the dowry amount of Rs.10,000/-.

(3.) ACCORDINGLY, petition is allowed. In the event of arrest of the petitioners by Bannur Police, Mysore in Crime No.45/2012, the Police shall interrogate them and after interrogation, the petitioners shall be released on anticipatory bail subject to following conditions: