R. TOUSIF AHMED Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused No.1, in Crime No.312/2023 registered by Srinivasapura Police Station, Kolar, for the offence punishable under Ss. 498A read with Sec. 34 of Indian Penal Code, 1860 (for short hereinafter referred to as 'IPC') and Ss. 3 and 4 of Dowry Prohibition Act, 1961 (for short hereinafter referred to as the 'DP Act') is before this Court seeking anticipatory bail under Sec. 438 of Cr.P.C.

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

(3.) On the complaint of Smt.Roohi Taj, wife of the petitioner herein, Srinivasapura Police, Kolar had registered FIR in Crime No.312/2023 for the aforesaid offences against the petitioner on 6/9/2023.