AVESH RAMACHANDRA SHINDE Vs. STATE

JUDGEMENT

(1.) The present petition is filed by the petitioner/accused No. 1 under Sec. 438 of Crimial P.C. for grant of anticipatory bail in Crime No. 346/2016 of University Police Station, Kalaburagi, for the offences punishable under Sections 498-A, 504, 307 r/w Sec. 34 of Indian Penal Code.

(2.) Brief facts of the case are that, earlier to 04.10.2016, accused No. 1 use to ill-treat and harass the complainant, since she has given birth to two female children and she has not given birth to the male child and she also does not know how to cook food. The accused also threatened to perform the second marriage. On 04.10.2016, accused No. 1 came in a drunken condition and assaulted the complainant with stick. The complainant informed her parents about the ill-treatment and harassment of the accused. The parents of the complainant came to her house on 05.10.2016 at 1.00 p.m. and enquired with accused No. 1. At that time, accused No. 1 assaulted the father of the complainant with knife on the left side. Immediately, he was taken to Basaveshwar Hospital, Kalaburagi. On the basis of the complaint lodged by the complainant, a case was registered against the accused persons for the offences punishable under Sections 498-A, 504, 307 Read with Sec. 34 of Indian Penal Code.

(3.) Heard the learned counsel for the petitioners and the learned High Court Government Pleader appearing for the respondent-State.