NARENDRA BABU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner who is accused No. 1 in Cr. No. 231/2015 on the file of Respondent Police. The case is registered for the offences punishable under Sections 506, 341, 498A, 307, 323 r/w 34, IPC. The petitioner is apprehending arrest at the hands of the respondent-Police. Hence, anticipatory bail application is filed on his behalf.

(2.) The case on hand relates to the alleged attempt made on the life of the wife of petitioner-accused No. 1 on 23.11.2015. It is alleged that he attempted to murder his wife by pouring kerosene and when he was trying to find out a matchstick to lit fire, she escaped from his clutches. It is alleged that he assaulted her and tried to strangulate her neck with his hands.

(3.) The learned Government Pleader has vehemently opposed the bail application essentially on the ground that the petitioner is pressurising the victim lady - his wife to give consent for divorce in the petition filed before family Court and already three criminal cases are already registered against him. Hence, he requests this Court to dismiss the petition.