GIRISH S/O CHIKKANNA Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) The petitioner apprehends arrest by the respondent-police in their Cr.No.47/2017 for the offences under sections 498-A, 307, 506 r/w section 34 of IPC and sections 3 and 4 of Dowry Prohibition Act.

(3.) The petitioner is arraigned as A-1 at Column No.6 of the FIR. A-2 and A-3 are his mother and brother respectively. The complainant is none other than his wife.