KUM.MANUJA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition under Section 438 Cr.P.C. is filed seeking enlargement of petitioners on anticipatory bail in Crime No.745/2015, registered in Kamakshipalya Police Station for offences punishable under Sections 506, 324, 355, 34, 504 IPC and Section 3(i)(x) of SC/ST (Prevention of Atrocities) Act, 1989 ['Act' for short].

(2.) Heard Shri. B. Keshava Murthy, learned Counsel for the petitioners and Shri. S. Vishwa Murthy, learned HCGP for the respondent-State.

(3.) Learned Counsel for the petitioners arguing in support of the petition submits that the 2nd petitioner is the landlord and the other petitioners are the family members. Complainant is the tenant. Initially, Complainant got an FIR registered on 5.11.2015 in Crime No.675/2015 for offences punishable under Sections 506, 34, 355, 504 IPC said to have been taken place on 3.11.2015. Subsequently, on 9.12.2015, she got another false complaint in Crime No.745/2015 registered alleging commission of aforementioned offences on 4.12.2015 at 9.30 p.m. He submitted that a dispute between the landlord and tenant is sought to be projected in this manner to harass the landlord. He further submitted that the marriage of 1st petitioner is fixed to be celebrated on 19.3.2017. In the circumstances, he prays for protection of petitioners herein in the form of an anticipatory bail.