SHARATH A V. Vs. STATE

JUDGEMENT

(1.) Petitioner/accused No.1 has preferred this petition under Sec. 438 of Cr.P.C. praying to release him on anticipatory bail in a case registered in Crime No.145/2023 of Govindaraja Nagar Police Station, for the offence punishable under Ss. 498A , 323 , 504 , 506 r/w 34 of IPC .

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

(3.) In the complaint lodged by the wife of the petitioner, she has alleged that on 2/5/2023 at about 9.45 p.m. while she was cooking, the petitioner started quarreling with her coercing her to bring money from her parental home and then assaulted her and also tried to strangulate with an intention to kill her. He chased her outside the house, held her tuft and assaulted on her face etc. It is further alleged that even earlier the petitioner and his parents had threatened her saying that they will pour kerosene and set her on fire etc.