K.C. SOMANNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been filed by the petitioners-accused Nos.1, 5 and 6 under Section 438 of Cr.P.C. to release them on anticipatory bail in Crime No.436/2015 of Kunigal Police Station (C.C.No.4/2017), for the offence punishable under Section 420 read with 34 of IPC.

(2.) I have heard learned counsel for the petitioners-accused Nos.1, 5 and 6 and learned High Court Government Pleader for the respondent - State.

(3.) The gist of the complaint is that on 20.10.2015 engagement ceremony of one Thungavathi @ Vanajakshi took place with K.C.Somanna and on the same day, the marriage date was also fixed on 13.12.2015. It is alleged that, some gold articles were also given and at that time, they also took an amount of rupees three lakhs towards marriage expenses. After 15 days, when the complainant called accused No.1's father, mother and uncle for preparing invitation card for printing, they informed to postpone the marriage date as the petitioner-accused No.1 met with an accident. After one week, accused No.1 refused to marry the complainant's daughter. The conduct of Panchayat was also failed. Refusal of the marriage indicates that they were intending to cheat the complainant in order to take away rupees three lakhs. On the basis of the complaint, a case has been registered.