MOHAMMAD SINAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 438 of Cr.P.C. praying this Court to enlarge the petitioner on bail in the event of his arrest in respect of Crime No.24/2022 registered by Bantwala Rural Police Station, D.K., for the offences punishable under Ss. 498A, 313, 323 read with 34 of IPC and Sec. 4 of the Dowry Prohibition Act.

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

(3.) The factual matrix of the case of the prosecution is that the marriage of the complainant was solemnized with her husband on 1/8/2021 and thereafter she has joined the matrimonial home. The husband left the country in the month of October 2021 and this petitioner and other accused persons insisted her to get the gold ornaments as additional dowry. That in the month of January 2022, there was marriage of her sisterin-law and the husband came to India on 4/1/2022 and thereafter he returned on 24/1/2022. That on 25/1/2022, she went to her parental house since she was pregnant. They insisted her to keep all the gold ornaments in the house. She had visited the house on 10/3/2022 and one gold ornament was given to repair on 20/1/2022 and mother-in-law called her and informed that the petitioner had brought the same. On 11/3/2022, when she asked the mother-in-law to show the same and insisted her to get all the gold ornaments, which she took, she was subjected to assault with their hands and this petitioner fisted on her abdomen and all of them have closed her mouth and neighbour came and pacified the incident, which resulted in abortion on 20/3/2022 and hence she filed the complaint. Based on the complaint, the police have registered the case for the offences under Ss. 498A, 313, 323 read with Sec. 34 of IPC and Sec. 4 of the Dowry Prohibition Act.