NOUSHAD Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused No.1 in S.C. No.112/2023 pending before the Court of LXXI Addl. City Civil and Sessions Judge, Bengaluru arising out of Crime No.213/2022 registered by Devarajeevana Halli Police Station,, Bengaluru City for the offences punishable under Ss. 498A, 307 read with Sec. 34 of IPC is before this Court, seeking regular bail.

(2.) Heard learned counsel for the parties.

(3.) On the complaint of Smt. Yasmeen, wife of late Kaleemullah, dtd. 3/6/2022, FIR in Crime No.213/2022 was registered by Devarajeevanahalli Police, Bengaluru for the aforesaid offences and the petitioner has been arraigned as accused No.1 in the FIR. In the complaint, it is averred that complainant's daughter Ayesha was married to the petitioner about fourteen years prior to the date of the incident. From the wedlock, the couple have four children. It is alleged that after the birth of the fourth child, the petitioner was harassing and torturing his wife Ayesha on the ground that she was not good looking. This was informed to the complainant by her daughter. Though the petitioner was advised, he had continued to harass and tease his wife. On 2/6/2022, at about 10.30 p.m., Ayesha allegedly informed complainant over phone that her husband was assaulting her. Immediately, complainant rushed to the house of her daughter. When she reached the house, she saw petitioner assaulting her daughter with a knife on her face and also on her neck. Seeing the complainant, petitioner allegedly ran away from the spot. Thereafter, the complainant took her daughter to a hospital and lodged the complaint at 00.30 hours on 3/6/2022. Petitioner was arrested in the said case on 3/6/2022. Investigation in the case is complete and charge-sheet has been filed.