BASAWARAJ Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) This petition under Section 438 of Cr.P.C. is filed seeking enlargement of petitioner on bail in Crime No.117/2018, registered in Malkhed Police Station for offences punishable under Sections 498-A, 323, 504, 506 R/W 34 of IPC. The petitioner is the husband of the complainant, Kanyakumari. They were married on 20.06.2017. Complainant stayed in the matrimonial home for about one month and thereafter, went back to her parents' house.

(3.) Shri Santosh Patil, learned counsel for the petitioner arguing in support of the petition contended that the complainant has stated that settlement talks took place two months prior to the date of incident. Based on the complaint, FIR in Crime No.117/2018 has been registered in Malkhed Police Station on 30.12.2018. He further submits that accused Nos.2 and 3 have been granted anticipatory bail by this Court in Criminal Petition No.200210/2019 decided on 22.02.2019. It is submitted that the allegations are omnibus in nature and there no specific overt acts are alleged against the petitioner. Accordingly, he prays for allowing this petition.