BASAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is a successive bail petition filed by the petitioner praying to enlarge him on bail in connection with a case registered in Crime No.38/2021 of Belagavi Railway Police Station, for offence punishable under Ss. 341, 504 , 307, 324 and 326 of IPC.

(2.) In the complaint, it is stated that initially the complainant married one Mallikarjun Sutagatti of Sampagaon village and in their wedlock, they got a male child. She took divorce from her first husband in the year 2018. Thereafter, she fell in love with one Manjunath Vakkund, working in Military Camp, Chandigarh and they got married on 1/2/2021. Their marriage was registered in the office of the Sub-Registrar, Bailhongal. The said marriage was opposed by the family members of Manjunath Vakkund, and they were not allowing her to visit their house. Subsequently, the relationship between them got strained and she lodged a complaint against her second husband and his family members at Nesargi Police Station. Her second husband filed a divorce petition, which was dismissed. Thereafter, she decided to join her husband at Chandigarh and on 28/11/2021 at about 12.20 a.m., went to the Railway Station to board the train to go to Chandigarh. At that time, the petitioner herein, namely the maternal uncle of her second husband, in order to prevent her from boarding the train, came armed with a sickle and with an intention to commit murder, assaulted on her back etc.

(3.) The petitioner came to be arrested on 28/11/2021. He preferred Crl. P. No.100007/2022 praying to enlarge him on bail and the same was dismissed by this Court on 27/1/2022.