IMRAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 438 of the Code of Criminal Procedure, 1973, (hereinafter referred to as 'Cr.P.C .' for short) seeking to enlarge the petitioners on anticipatory bail in the event of their arrest in Crime No.28/2022 of Kalaburagi City Women Police Station, Kalaburagi, registered for the offences punishable under Ss. 498A, 323, 504 , 506 r/w Sec. 34 of IPC and Ss. 3 and 4 of Dowry Prohibition Act, 1961.

(2.) The above said complaint came to be registered on the basis of complaint lodged by one Sumayya Sultana stating that her marriage was solemnized with petitioner No.1 on 11/12/2018 and at the time of marriage Rs.8,00,000.00 cash and other household articles were given to the petitioners family. Then, 3-4 months after the marriage, petitioner No.1 started to consume alcohol and abused her in filthy language and assaulted the complainant. Further it is alleged that the petitioners/accused were demanding complainant to bring additional dowry and gold from her parents house otherwise they will not provide food to her. They also threatened the complainant that they perform another marriage to petitioner No.1/accused No.1. It is further alleged that petitioner No.1 has got illicit relationship with another woman. The petitioners tortured her physically and mentally. It is further alleged that on 27/3/2022 when the complainant was in her parental house, all the accused came there and started quarrelling with her and assaulted her and other family members by demanding additional dowry. Hence, the complaint came to be lodged. The learned Sessions Judge rejected bail petition. Hence, this present petition.

(3.) Heard Sri.Maksood Afzal Jagirdar, learned counsel for the petitioners and Sri.Veeranagouda Malipatil, learned HCGP for the respondent-State.