T. SATHEESH KUMAR Vs. STATE REPRESENTED BY

JUDGEMENT

(1.) The petitioners who apprehend arrest at the hands of the respondent police for the offences punishable under Sections 498(A) & 494 of IPC, registered in Crime No:6 of 2020 on the file of the respondent seek anticipatory bail.

(2.) The case of the prosecution is that the accused got married with the defacto complainant on 06.11.2016. Thereafter, the first petitioner and the family members of the first petitioner demanded huge dowry from the defacto complainant. The defacto complainant and her family members denied the same, hence she was driven out from the matromonial home. Thereafter, the 1st petitioner married another lady. Hence the complaint.

(3.) The learned counsel for the petitioners would submit that on 06.11.2016, the first petitioner got married with defacto complainant. After having misunderstanding with the defacto complainant, she was left to her Parental Home often and the first petitioner convince the defacto complainant to live with him permanently but the defacto complainant insulted the petitioners. Resultantly, HMOP No.85 of 2019 has been filed before the Sub-Court, Dharapuram. Pursuant to the same, defacto complainant also filed a petition for Restitution of Conjugal Rights in HMOP No.1601 of 2019 before the Family Court, Coimbatore. Thereafter, the present complaint has been lodged before the Inspector of Police, All Women Police Station, Dharapuram, Tiruppur District.