P.K. VIVEK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has filed this petition under Sec. 438 of Cr.p.C. seeking anticipatory bail in the event of his arrest in Crime No.48/2022 of Kushalnagar Town Police Station, Kodagu District, registered for the offences punishable under Ss. 323 , 498A , 504 , 506 r/w 149 of IPC , pending on the file of the Additional Civil Judge and JMFC, Kushalanagar.

(2.) The allegations of the prosecution disclose that, the informant/complainant has married the present petitioner on 31/8/2022 and there were allegations that prior to marriage, he had raped her and however, that issue was ended in marriage. Subsequently, she was neglected and ill-treated by him and as such, she lodged complaint on 8/9/2022 in jurisdictional police station. It is also alleged that, later on by intervention of the elders and police, the matter was ended in settlement and they again married in Sub-Registrar's Office on 12/9/2022 and it was registered. According to the complainant, she was confined by the present petitioner in the house and all along, she was subjected to ill-treatment and there was demand of dowry of Rs.50.00 Lakhs by the present petitioner. In this regard, she lodged a complaint, and on the basis of the complaint, the said crime came to be registered. Hence, apprehending his arrest, the petitioner/accused approached the learned Sessions Judge with a bail petition seeking anticipatory bail and that petition came to be rejected, while the bail petition of other petitioners was allowed. Hence, the petitioner is before this Court.

(3.) Heard arguments advanced by the learned counsel for the petitioner/accused and the respondent- State. Perused the records.