ANANDAKUMARA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 438 of Cr.P.C. praying to enlarge the petitioner on bail in the event of his arrest in respect of Crime No.46/2021 registered by Mandya Women Police Station, Mandya District, for the offences punishable under Ss. 498A, 323, 504, 506 read with Sec. 34 of IPC and Ss. 3 & 4 of D.P. Act.

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

(3.) The factual matrix of the case is that the marriage of this petitioner was solemnized with the complainant on 23/5/2021 and she was subjected to cruelty and also assaulted and caused life threat. Apart from that, subjected her for dowry harassment. Based on the complaint, a case has been registered.