KASTHURI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by petitioners under Sec. 438 of Cr.P.C. seeking anticipatory bail in the event of their arrest in Crime No.205/2022 of Nelamangala Rural Police Station registered for the offences punishable under Ss. 498A, 306 read with Sec. 149 of IPC and Ss. 3 and 4 of the Dowry Prohibition Act, 1961.

(2.) Heard the arguments of learned Counsel for the petitioners and learned High Court Government Pleader for the respondent-State and perused the records.

(3.) The brief factual matrix leading to the case are that deceased Kavya was given in marriage to accused No.1 Prakash in June 2014. Thereafter, they were residing together. It is also alleged that accused No.1 was having extramarital relationship with one Bhavya and he used to ill-treat the deceased demanding additional gold and dowry amount.