MAHAMMAD SHAREEF P.M Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 438 of Cr.P.C., praying to enlarge the petitioners/accused Nos.3, 4 and 6 on bail in the event of their arrest in respect of Crime No.9/2022 registered by Bellare Police Station, Dakshina Kannada District, for the offences punishable under Ss. 498A, 448, 506, 504, 323 and 34 of IPC read with Sec. 4 of the D.P.Act.

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

(3.) The factual matrix of the case of the prosecution is that these petitioners are the brother-in-law of the complainant, brother-in-law of accused No.1 and another relative of accused No.1. The marriage was taken place two years ago. Thereafter continued the harassment and insisting her to bring the additional dowry. That on 19/1/2022, forced to sign the divorce papers and further an allegation is made that they caused the life threat. It is also alleged that on 20/1/2022 at 9:00 p.m, these petitioners have trespassed the house and abused her in a filthy language and again forced to sign the divorce papers and also dragged her by holding her hair. As a result, she has sustained the injuries to her right hand and waist and when the mother came to rescue her she was also pushed. When the neighbourers rushed to the spot, they left the place.