SANTHOSHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused No.1 in Crime No.65/2023 registered by Holehonnur Police Station, Shivamogga for offences punishable under Ss. 498A, 304B read with Sec. 34 of the Indian Penal Code, 1860 (hereinafter referred to as 'IPC' for short) is before this Court seeking anticipatory bail.

(2.) Heard the learned counsel for the parties.

(3.) On the complaint of Sri.Manikappa S/o Govindappa dtd. 24/3/2023, FIR in Crime No.65/2023 was registered by Holehonnur police station against petitioner and another person for the aforesaid offences. In the complaint it is averred that complainant's daughter Anitha was in love with the petitioner and they had got married about seven months prior to the incident against the wishes of the complainant and his family members. On 24/3/2023, the petitioner informed the complainant that his daughter was not well. Therefore, complainant instructed his relative Shivu to visit his daughter. At about 8.30 p.m. on said date, Shivu informed complainant that his daughter had died. Thereafter, at about 3.30 p.m., the complainant lodged a complaint and based on the same, FIR was registered in Crime No.65/2023.