PRAVEEN A. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners/Accused No.1 and 2 have filed this petition under Sec. 438 of Cr.P.C, seeking anticipatory bail in the event of their arrest in CC No.1884/2022 (Crime No. 36/2022 of in Kanakapura Police Station.) on the file of the Principal Civil Judge and JMFC at Kanakapura, registered for the offences punishable under Ss. 498A, 323, 504, 506, 114 read with 149 of IPC.

(2.) Heard the learned counsel for the petitioners and the learned HCGP for the Respondent-State. Perused the records.

(3.) The allegations of the prosecution are that, the complainant was married to petitioner No.1 on 20/9/2019 and they led happy married life for some period and later on, Petitioner No.1 addicted to bad vice of consuming alcohol and at the instigation of the 2nd petitioner and other accused, he used to subject the complainant to ill-treatment on the ground that she is unable to get children. It is alleged that, on 6/3/2022 at about 9.30. p.m., the petitioners along with other accused, assaulted the complainant and subjected her to ill-treatment both physically and mentally, and again petitioner No.1 physically assaulted her on 15/3/2022 at the instigation of the 2nd petitioner and other accused and she was driven out of the matrimonial home. In this regard, the complainant has lodged a complaint and on the basis of the complaint, FIR came to be registered.