MALLIKARJUNA K. M. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 438 of Cr.P.C. seeking anticipatory bail to the petitioners/accused Nos.1 and 2 in Cr.No.21/2023 of Shanivarasanthe police station, registered for offences punishable under Ss. 498A , 504, 506 r/w 34 IPC .

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

(3.) The complaint averments would reveal that the complainant is the legally wedded wife of accused No.1. Their marriage took place about 17 years ago and in their wedlock they have three female children. The allegations are that accused No.1 is addicted to bad vices and subjecting the complainant to physical and mental harassment. It is stated that since 10 months he has been residing separately in Bengaluru. It is also alleged that without the knowledge of the complainant and her father-in-law, accused No.1 has taken away 100 gms. of gold belonging to the complainant. It is further alleged that he is having illicit relationship with petitioner No.2 and when he was called to the police station on an earlier complaint, he admitted all his shortcomings and promised that he will not continue the same but later he sent the photographs etc., of his marriage with accused No.2 on her mobile number.