REHAMAN NADAF Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioner has approached this Court for grant of anticipatory bail apprehending arrest in Crime No. 09/2014 registered for the offence punishable under Sections 498A, 506 read with Section 149 of IPC.

(2.) THE facts reveal that the petitioner is the husband of Shakeela Begum, the complainant; her marriage with the petitioner was held in the year 1996; they have two daughters aged 14 and 12 years respectively. It is alleged that the petitioner is not giving any financial assistance for the maintenance of the children and he subjecting his wife and children to cruelty and harassment. It is in these circumstances that she approached the police and lodged a complaint. The same came to be registered by Sadar Bazar police in Crime No. 09/2014 for the offence punishable under Sections 498A, 506 read with Section 149 of IPC.

(3.) PERUSAL of the material placed on record reveals that except the general allegations made against the petitioner, no serious allegations have been made with any details and particulars of the incident. The petitioner is serving as a teacher, whereas his wife, the complainant is serving as a clerk in LIC Office.