RAVI KUMARA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 483 of Bharatiya Nagarik Suraksha Sanhita, 2023 (for short, 'BNSS') for grant of regular bail in Crime no.165/2022 by Hagaribommanahalli Police Station for offences punishable under Ss. 302, 201 498A of Indian Penal Code (for short, 'IPC') by accused no.1 (petitioner).

(2.) Sri Srinivas B. Naik, learned counsel for petitioner submitted as per prosecution case, a complaint was filed at 08:00 a.m. on 27/9/2022 by Smt.Gouramma (complainant) that her elder daughter Deepa (victim) married Ravikumar (accused no.1) about two years ago. Due to misunderstanding with her in laws, they began residing in rented house separately. At that time, they did not have any children.

(3.) In meanwhile, complainant's husband became addicted to drinking and ill-treating her. Therefore, she along with her two children shifted to another house in same village, belonging to her father. She also stated that when her brother Sidalingappa and his wife Saraswati went to Chikmagaluru to earn livelihood, they left behind their daughter Rashmi with complainant.