MUNIRAJU. S. Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) The petitioners apprehend arrest by the respondent-police in their Cr.No.38/2017 registered in respect of the offences under sections 3(1)(x) of the SC/ST (POA) Act, 1989 (for brevity 'the Act' hereinafter) and under Section 506 r/w Section 34 of IPC.

(3.) The allegation is, for the last seven years, the daughter of the complainant had affair with M.Abhilash, son of the 1st accused (1st petitioner herein). For a while, Abhilash was not in contact with his daughter after the 1st and 2nd accused (parents of Abhilash) expressed their dissent for the marriage. In this regard, complaint was lodged by the girl to the Soladevanahalli police station. After the interference by the police, Abhilash had agreed to marry the girl and married her on 4.7.2017 at Shaneshwara temple. The marriage is registered before the Registrar of Marriages on 6.7.2017. Both of them after honeymoon trip led marital life together in a rented house arranged by the complainant.