K. EKANTHAPPA Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) This is a petition filed by the petitioner-accused No.2 under Section 438 of Cr.P.C. seeking grant of anticipatory bail directing the respondent-Police to release the petitioner-accused No.2 on bail in the event of his arrest for the offences punishable under Sections 498(A) , 302 , 304(B) read with Section 34 of IPC and Sections 3 and 4 of the Dowry Prohibition Act registered by the respondent- Police in Crime No.269/2017.

(2.) Heard the arguments of learned counsel for the petitioner-accused No.2 and also learned High Court Government Pleader appearing for the respondent-State.

(3.) One Smt. Kusuma is the deceased in this case and the present petitioner-accused No.2 is the father-in-law of the deceased. The brother of the deceased one C.N.Hanumanthappa is the complainant, who lodged the complaint making allegations against all the accused persons that they were giving ill-treatment and harassment to the deceased insisting her to bring dowry from her parental place and in that regard they gave both physical and mental harassment to the deceased and, thereafter, they committed the murder of the deceased Kusuma. Accordingly, on the basis of the complaint, initially FIR came to be registered against all the four accused persons for the offences punishable under Sections 498(A) , 302 , 304(B) read with Section 34 of IPC and also Sections 3 and 4 of the Dowry Prohibition Act.