MADHUNIRANJAN SWAMY M. S. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner-accused No.1 is before this Court seeking grant of anticipatory bail in Crime No.0020/2024 of Women Police Station, Tumakuru, registered for the offences punishable under Ss. 498A, 342, 417, 109, 506, r/w Sec. 34 of Indian Penal Code (for short 'IPC') and Sec. 4 of the Dowry Prohibition Act, 1961.

(2.) It is the case of prosecution that complainant is the wife of petitioner and their marriage was solemnized about two and a half years ago. Petitioner is a Dentist by profession and he is working in Malaysia. After marriage, petitioner went to Malaysia by assuring the complainant that he would take her to Malaysia after one year, however, he did not return to India. Further, while going to Malaysia, he had taken an amount of Rs.5,00,000.00 from the complainant's father. Thereafter, the petitioner has neither called the complainant nor taken her to Malaysia. The in-laws and other family members of the petitioner were not taking care of the complainant and the complainant was not getting satisfactory answers when she asked about the whereabouts of the petitioner. Having suspected the act of the petitioner, complainant had lodged a complaint against the petitioner and her in-laws and the same is registered in FIR No.0020/2024 by the Women Police Station, Tumakuru.

(3.) Heard Sri Lakshmikanth.K., learned Counsel for the petitioner and Smt.Sowmya R., learned High Court Government Pleader for the respondent-State. Perused the material on record.