G.S.PRAGATH PURUSHOTTAMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 438 of Cr.P.C. praying to enlarge the petitioner/accused No.1 on bail, in the event of his arrest in respect of Crime No.69/2022 registered by Basavanagudi Women Police Station, Bengaluru City, for the offence punishable under Ss. 498-A, 354(A), 504 and 506 read with Sec. 149 of IPC, Ss. 3 and 4 of Dowry Prohibition Act, 1961 and Sec. 67 of Information Technology Act, 2008.

(2.) Heard the learned counsel for the petitioner and the learned High Court Government Pleader appearing for the respondent-State.

(3.) The factual matrix of the case of the prosecution is that the marriage of this petitioner was solemnized with the complainant in 2015 and they were not having any issues. It is the allegation that the husband and his family members started harassing her both mentally and physically and started demanding dowry. The petitioner is also addicted to bad vices and he was harassing to take nude photo of the complainant and also took the same causing fear to her and also threatened her parents. That on 4/12/2021, the husband of the complainant took her near the Starbucks, Koramangala and made her to talk with his friend with an intention to make an allegation against the complainant and started harassing stating that her nude photograph and other photographs will be uploaded in the social media and the same was reported to her parents. That on 11/2/2022, the panchayathdars said that it is not the right time to discuss the same. That on 16/2/2022, her husband and father-in-law made phone call to her father and told him that, let the complainant be there in the parental house itself or otherwise, they should give 50% of the property and if they do not give the same, they will commit murder of his daughter. Based on the complaint, the police have registered the case for the offence under Ss. 498-A, 504, 506 and 354(A) read with Sec. 149 of IPC, Ss. 3 and 4 of Dowry Prohibition Act, 1961 and Sec. 67 of the Information Technology Act, 2008.