K. SIDDESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 438 of Cr.P.C. by the petitioner seeking anticipatory bail in Crime No.75/2023 registered by the Chandra Layout Police Station, Bengaluru City, for the offences punishable under Ss. 506 , 498A , 504, 420, 313, 323, 354, 417 of IPC and Ss. 3 and 4 of Dowry Prohibition Act, 1961.

(2.) Heard Sri Prabhugouda B.Tumbigi, learned counsel for the petitioner and also learned HCGP for the respondent.

(3.) The contention of the learned counsel for the petitioner is that before the Sessions Court, accused Nos.2 to 5 have already granted pre-arrest bail and for the reason that the petitioner being the husband of the complainant, pre-arrest bail has been rejected. It is also contended that the allegation against the petitioner is that he forced the complainant to abort in the month of January 2023 whereas the complaint was filed in the month of March 2023 after two months.