SRI. AROGYASWAMY Vs. STATE

JUDGEMENT

(1.) The petitioner is accused No.3 in Crime No.34/2016 for the offences punishable under Sections 341, 323, 354, 504, 506 r/w 34 IPC.

(2.) The other accused persons Sri. Savariappan and Smt. Nasrath Mary were already released on bail by the Additional District and Sessions Judge, Chamarajanagar, sitting at Kollegala in Crl.Misc.No.5074/2016.

(3.) The brief allegations are that, the petitioner has been demanding the daughter of the complainant by name Kum.Sheela to be given in marriage to him. But the parents of Kum. Sheela were not willing to give their daughter to the petitioner. In this context, it is alleged that on 05.03.2016, all the accused have abused the complainant and her family members in filthy language and also alleged that the petitioners and his family members have made attempts to outrage the modesty of the lady.