VENKATESH Vs. STATE

JUDGEMENT

(1.) SINCE these two petitions are in respect of the same crime number, they have been taken together to dispose of them by a common order. Cri. P. No. 4469 of 2014 is filed by petitioners -accused 1 to 3 and Cri. P. No. 4709 of 2014 is filed by petitioner -accused 4, both under Section 438 of Criminal Procedure Code, 1973 seeking anticipatory bail, to direct the respondent -police to release the petitioners on bail in the event of their arrest for the alleged offences punishable under Sections 497, 506 and 498 -A of the Indian Penal Code, 1860 read with Sections 3 and 4 of the Dowry Prohibition Act, 1961 registered in respondent -Police Station Crime No. 51 of 2014.

(2.) HEARD the arguments of the learned Counsel for the petitioners -accused 1 to 4 and also the learned Government Pleader appearing for the respondent -State in respect of both the petitions.

(3.) THE complainant who is the wife of accused 1 has filed a private complaint alleging that all the petitioners were giving ill -treatment and harassment to her insisting her to bring dowry amount from her parental place. It is alleged that her husband -accused 1 is a gambler, he is having illicit connection with other women and he is threatening the complainant that if she did not bring the dowry amount from her parental place, he will commit her murder. The said complaint was referred to the police to investigate and submit the report before the Court.