SHASHIKUMARA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been filed by petitioners/ accused Nos.1 and 2 under Section 438 of Cr.P.C. to release them on anticipatory bail in Crime No.213/2018 of Malur Police Station, for the offence punishable under Sections 498A, 323, 504, 506B r/w 34 of IPC and also under Sections 3(1)(r) and 3(1)(s) of SC/ST (POA) Act, 1989.

(2.) I have heard the learned counsel appearing for the petitioner and the learned High Court Government Pleader appearing for the respondent-State. Though notice has been served to the complainant through Court, she has remained absent.

(3.) The gist of the complaint is that on 16.12.2017 at about 10.00 a.m. when she was inside the house, one Sumithramma, Chandra Reddy came to the house of the complainant and took objections for her marriage with Shashikumar-petitioner No.1 and abused her taking the name of the caste and threatened to kill her by pouring petrol. He further alleged that her husband Shashikumar also sated that he did mistake in marrying her and put threat to her in the middle of the road. On the basis of the complaint, a case has been registered.