M JUSTIN SAMSON Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the arguments of learned counsel for the petitioner and learned HCGP.

(2.) The contention of the petitioner is that police have registered a case against this petitioner and other five persons in Crime No.578/2018 for the offences punishable under Sections 498A, 420, 468, 471 read with Section 34 of IPC and Section 3 and 4 of Dowry Prohibition Act.

(3.) Further, he contends that the marriage of the petitioner and the complainant was solemnized on 28.09.2014 in Frazer Town Church as per Christian tradition and customs. It is alleged that at the time of marriage, as per demand Rs.5,00,000/- and jewels were given as dowry and after the marriage complainant resided in the house of the husband for only three months in Bengaluru. Thereafter, the petitioner, who was working in Malaysia as Lecturer in the College, went back to Malaysia after three months of marriage along with the complainant. Thereafter, the other accused are also said to have gone to Malaysia as tourists for a period of one month and returned back. The complainant continued to reside in Malaysia with her husband till 2016 for a period of two years and thereafter, returned back to India.