RAVI SAMUEL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused No.1 in Crime No.89/2023 registered by Malur Police Station for the offences punishable under Ss. 498A , 504, 506 read with Sec. 34 of the Indian Penal Code, 1860 (hereinafter referred to as ' IPC ' for short) is before this Court seeking anticipatory bail.

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

(3.) On the basis of complaint lodged by one Monica B. W/o. Ravi Samuel dtd. 13/3/2023, the Malur police have registered FIR in Crime No.89/2023 for the aforesaid offences against the petitioner and two others. In the complaint it is averred that the marriage of the complainant was solemnized with the petitioner herein on 30/10/2020. After marriage, the petitioner and his family members were ill-treating the complainant. It is averred in the complaint that the petitioner was in the habit of consuming alcohol and assaulting the complainant demanding her to bring money from her parents house towards dowry. The complainant has also alleged that the petitioner had stolen her jewellery and had purchased a mobile for himself. She has stated that when she was pregnant, she was tortured and therefore, she had left the matrimonial house and started to live in her parents house with her girl child, aged about one and half years, as on the date of complaint. It is in this background, she had lodged a complaint, which has resulted in registering FIR in Crime No.89/2023.