MADHU H. S. Vs. STATE

JUDGEMENT

(1.) The petitioner-accused No.1 is before this Court seeking grant of anticipatory bail in Crime No.70/2022 of Hassan Women Police Station, Hassan, registered for the offences punishable under Ss. 498-A. 504, 323, 114, 506 read with Sec. 34 of Indian Penal Code (for short, 'IPC') and Ss. 3 and 4 of Dowry Prohibition Act, (for short, 'D.P. Act'), on the basis of the first information lodged by the informant- Smt.Jalaja H.M.

(2.) Heard Sri Jayakumara P.P., learned Counsel for the petitioner and Sri H.S.Shankar, learned High Court Government Pleader for the respondent-State. Perused the materials placed on record.

(3.) Learned Counsel for the petitioner submitted that initially the petitioner is arrayed as accused No.1. His parents and siblings were also arrayed as accused Nos.2 to 5. Serious allegations are made against all his family members. He is innocent and has not committed any offence as alleged. He has been falsely implicated in the matter without any basis. After investigation, the charge sheet came to be filed only against the present petitioner. The petitioner had married the informant on 2/6/2022. She had in fact lodged the complaint during November, 2022, making bald allegations. But FIR was not registered against the petitioner. On the other hand, panchayat was held in the presence of panchas. Subsequently, the informant made serious allegations to see that the FIR is registered against the petitioner and all his family members. The petitioner is not required for custodial interrogation. He is the permanent resident of the address mentioned in the cause title to the petition and is ready and willing to abide by any of the conditions that would be imposed by this Court. Hence, he prays to allow the petition in the interest of justice.