K. KRISHNA CHAITANYA 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 his arrest by the respondent-police in their crime No. 414/2017 registered in respect of offences punishable under sections 498A, 307 and 324 of IPC.

(3.) The allegation is, the petitioner married the complainant's daughter - Smt. Swathi J. Badami, as per custom on 02.07.2017 and the couple resided together in a rented premises at Bengaluru. The petitioner subsequently started harassing the complainant's daughter physically and mentally. On 13th and July 2017, he had caused burn injuries on his wife. Subsequently, panchayat was held and the couple were advised. The petitioner insisted for money from his wife to commence business with his friend - Neha, which was refused by her. On 28.07.2017, he brought Idli and cocum beverage from outside for her breakfast and mixed some chemical in the said drink. On consuming the same, she became unconscious and she was shifted to the hospital. He intended to finish her off with that beverage.