VEERESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 438 of the Code of Criminal Procedure, 1973, (for short hereinafter referred to as ' Cr.P.C .') seeking to enlarge petitioner who is arraigned as accused No.1 on anticipatory bail in the event of his arrest in Crime No.60/2022 of Kalaburagi City Women Police Station, registered for the offences punishable under Ss. 498-A , 323 , 504 and 506 read with Sec. 149 of Indian Penal Code, 1860 (for short hereinafter referred to as ' IPC ') and under Ss. 3 and 4 of Dowry Prohibition Act (for short hereinafter referred to as 'of the Act').

(2.) It is the case of the prosecution that the FIR came to be registered on the basis of a complaint lodged by one Parimala who is the wife of the petitioner alleging that her marriage has taken place on 21/2/2022 with petitioner. In the marriage her parents have given 25 tolas gold, cash of Rs.1,11,000.00 and one KG silver and household articles to the petitioner. Thereafter, family members of the petitioner started ill-treating her stating that she is working as Engineer and drawing monthly salary of Rs.50,000.00 and Rs.3,000.00 be kept for her expenditure and to pay remaining amount to the petitioner. It is further alleged by the complainant that if she did not agree to give money, the petitioner will marry another girl by giving divorce to the complainant. There is a threat to her life. Because of physical and mental torture, she has lodged the complaint. The bail petition filed by the petitioner is dismissed by the III Additional District and Sessions Judge, at Kalaburagi. Hence, he has filed this petition.

(3.) Heard Sri. Rajesh Doddamani, learned counsel for the petitioner and Sri. Veeranagouda Malipatil, learned counsel for the respondent - State.