SUGANYA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The complainant/victim is before this Court in this petition under Sec. 439(2) of Cr.P.C. seeking cancellation of anticipatory bail granted to respondent Nos.2 to 7/accused Nos.1 to 6 by the learned Sessions Judge in Crl.Misc. No.1821/2023.

(2.) Heard both the sides and perused the material on record.

(3.) Crime No.20/2023 was registered at East Zone Women Police Station on a complaint lodged by the petitioner herein against respondent Nos.2 to 7 for offences punishable under Ss. 498A, 323, 504, 506 read with Sec. 34 of the Indian Penal Code, 1860 (hereinafter referred to as ' IPC ' for short) and Ss. 3 and 4 of the Dowry Prohibition Act, 1961 (hereinafter referred to as 'DP Act' for short).