SHEERAZ AHMED SHARIFF Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by petitioner No.1-accused No.1 and petitioner No.2- accused No.4 under Sec. 438 of Cr.P.C., seeking anticipatory bail in the event of their arrest in Crime No.94/2021 of East Zone Women Police Station registered in C.C No.33610/2021 on the file of 6th ACMM, Bengaluru, for the offences punishable under Ss. 498A, 506, 504, 323 read with Sec. 34 of Indian Penal Code and Ss. 3 & 4 of Dowry Prohibition Act, 1961.

(2.) The brief factual matrix leading to the case are that petitioner No.1 is the husband of the complainant and their marriage was solemnized on 24/12/2018 as per Muslim rituals. It is alleged that during the marriage 100 sovereign gold ornaments and dowry of Rs.10.00 lakhs was paid and more than Rs.10.00 lakhs was spent for marriage by her parents. She also asserted that after the marriage she went to Qatar and stayed there with her husband, but there it is alleged that he ill-treated her demanding dowry, and also insisted her to give divorce by throwing her out of the house and as such, she claims that she returned to Bengaluru on 25/10/2010 and petitioner No.1 has also pledged her gold jewels and taken loan of Rs.10.00 lakhs. Hence, she filed a complaint in this regard.

(3.) On the basis of complaint the crime was registered and apprehending their arrest the petitioners have filed a bail petition under Sec. 438 of Cr.P.C and the learned LXXI Additional City Civil and Sessions Judge (CCH-72), Bengaluru, rejected anticipatory bail by an order dtd. 17/3/2022. Hence, the petitioners have approached this Court.