MAHALINGAPPA S. K. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused under Section 438 Cr.P.C. seeking release on bail in the event of his arrest for the alleged offences punishable under Sections 498(A) , 323 , 324 , 504 and 506 of IPC and Sections 3 and 4 of Dowry Prohibition Act registered in the respondent - Peenya Police, Bengaluru

(2.) Brief facts of the prosecution case is that wife of the present petitioner filed a private complaint before the JMFC Court and the learned Magistrate referred the matter to the Peenya Police for investigation and submit a report. Accordingly the case came to be registered by the Peenya Police for the aforesaid offences. The allegation that after lapse of one year of marriage the present petitioner started ill treating and harassing his wife and was demanding dowry.

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