K.L. NATARAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Apprehending his arrest by Chikkanayakanahalli Police in connection with case in Crime No. 190 of 2012 registered for the offences punishable under Section 498-A of Indian Penal Code, 1860 and under Sections 3 and 4 of Dowry Prohibition Act, 1961, petitioner has presented this petition under Section 438 of Code of Criminal Procedure, 1973 seeking relief of Anticipatory Bail. The petitioner is the husband of complainant-Smt. Savitha. Their marriage was solemnized on 9-2-2011. The said Smt. Savitha said to have lodged a report at about 7.30 p.m. on 3-12-2012 alleging that after the marriage for about two months she was looked after well by her husband and thereafter her husband started demanding her to get money and by force he obtained a sum of Rs. 10,000/- from her and thereafter, he started insisting her to part with her jewelry for the purpose of purchasing an autorickshaw and when she refused to do so, he subjected her to mental and physical cruelty and in this behalf panchayat was also held and the Panchayathdar for the time being asked her to remain in her parental home and while she was in her parental home a note duly signed by her stating that she herself was responsible for her death was taken by her husband. On the basis of the said report, respondent-Police registered case and took up investigation. On coming to know of registration of the case, the petitioner approached the learned Sessions Judge seeking relief of Anticipatory Bail. However, the said petition came to be rejected by the learned Sessions Judge. Therefore, he is before this Court.

(2.) The petition is opposed by respondent-State.

(3.) I have heard both the sides and perused the records made available.