AMITH VIKRAM RAJASIMHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned Senior counsel appearing for the petitioner and the learned High Court Government Pleader appearing for the respondent - State.

(2.) This petition is filed under Sec. 482 of B.N.S.S to grant the petitioner the anticipatory bail in connection with a crime registered in Crime No.115/2024 for the alleged offences under Sec. 34, 498A, 313, 504 and 120B of Indian Penal Code, 1860.

(3.) The relationship is not in dispute. The petitioner is the husband of the complainant. The marriage was solemnized in the year 2019. The petition seeking anticipatory bail in Crl.Misc.No.9987/2024 on the file of Sessions Court, Bangalore is allowed in part, wherein the anticipatory bail is granted in favour of the parents of the petitioner who were petitioner Nos.2 and 3 before the Sessions court. The petition filed by the present petitioner is rejected in terms of the order dtd. 2/12/2024.