SURESHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners - accused Nos.2 to 4 are before this Court seeking grant of anticipatory bail in Crime No.96/2022 of Arakere Police Station, Mandya District, pending on the file of the Prl. Civil Judge (Jr. Dn.) and J.M.F.C Court, Srirangapatna, registered for the offences punishable under Ss. 498A, 114, 302, 149 of IPC, on the basis of the first information lodged by the informant Sri. Mahendra on 7/7/2022,

(2.) Heard Sri. Nagendra B., learned counsel for the petitioners and Sri. H.S.Shankar, learned High Court Government Pleader for the respondent-State. Perused the materials on record.

(3.) Learned counsel for the petitioners submitted that the petitioners are arrayed as accused Nos.2 to 4. They are innocent and law abiding citizens. They have not committed any offence as alleged. They have been falsely implicated in the matter without any basis. Learned counsel further submitted that accused No.2 is the brother and accused No.3 is the sister of accused No.1. Accused No.4 is the husband of accused No.3 They have not committed any offences alleged. Since they were related to accused No.1, they are falsely implicated in the matter. The petitioners are ready and willing to co-operate with the Investigating Officer. There is reasonable apprehension of they being arrested. Hence, they are before this Court. They are the permanent resident of the addresses mentioned in the cause-title to the petition and are ready and willing to abide by any of the conditions that would be imposed by this Court. Hence, he prays to allow the petition in the interest of justice.