CHANDRASHEKAR G.N. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been filed by the petitioners/ accused Nos.1 to 3 under Section 438 of Cr.P.C. to release them on anticipatory bail in Crime No.104/2018 of Devanahalli police station for the offence punishable under Sections 498(A) of Indian Penal Code r/w Sections 3 and 4 of Dowry Prohibition Act.

(2.) I have heard the learned counsel appearing for the petitioners and the learned High Court Government Pleader appearing for the respondent-State.

(3.) It is alleged in the complaint that the marriage of the complainant took place on 15.6.2016 by paying a sum of Rs.3,00,000/- cash and gold worth Rs.6,00,000/- and thereafter the petitioners/accused started demanding her to bring more dowry and they also started ill-treating both physically and mentally. It is further alleged that the complainant is working as a teacher and getting a salary every month and even the said salary was also given to her husband's family and it is further alleged that they have also assaulted her. On the basis of the said complaint, a case has been registered.