SMT NAZIRA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned High Court Government Pleader for the respondent-State.

(2.) The petitioner apprehends her arrest by the respondent-police in their Cr.No.203/2016, dated 15.11.2016 in respect of the offence punishable under Section 417, 420 r/w 34 of IPC, though she is not named in the FIR.

(3.) The complaint allegation is, the accused No.1 (brother of the petitioner) had affair with the complainant for a long time and it resulted in the complainant's conceiving. The said pregnancy was terminated at the instance of the accused No.1. Since petitioner's family members did not agree for the marriage, both of them went to the Sub-Registrar office and submitted application. When said matter was informed to the family members, his father and sister refused to accept her to the family. From then onwards he is avoiding the complainant and insisting her to forget him and marry someone else and when the complainant demand him for the marriage, he chided her to die etc.