VINAYAKA R. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners are before this Court seeking anticipatory bail apprehending arrest on the complaint of Smt. Dharshini J.R. wife of the first petitioner herein, for the offences punishable under Ss. 498A and 506 read with Sec. 34 of the Indian Penal Code, 1860 (hereinafter referred to as ' IPC ' for short) and under Ss. 3 and 4 of the Dowry Prohibition Act, 1961 (hereinafter referred to as 'DP Act' for short).

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

(3.) The marriage of petitioner No.1 with Smt. Dharshini J.R. was solemnized on 7/2/2022 at Krishna Kalyana Mantapa, 2nd Main Road, Industrial Town, Rajajinagar, Bangalore - 560 044. It appears that relationship between the couple got strained due to some difference of opinion and as a result, Smt. Dharshini J.R. had approached Karnataka State Women's Commission (hereinafter referred to as 'the Commission' for short) and had filed a complaint on 6/4/2023 regarding harassment and demand for dowry against the petitioners.