RAHUL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused No.1 under Section 438 of Cr.P.C. seeking anticipatory bail in the event of his arrest in Crime No.42/2019 registered at Hubballi-Dharwad Women Police Station for the offences punishable under Sections 323, 420, 498A, 504, 506 read with Section 34 of IPC.

(2.) The facts leading to this petition are that on the complaint filed by the Smt. Shweta W/o Rahul Dubey, the police have registered the case. The allegations are that the petitioner has received a sum of Rs.3 lakhs and gold ornaments and other silver articles at the time of the marriage. On 21.08.2017, the petitioner was quarrelling with his mother-in-law. On enquiry by the complainant, the petitioner has pushed and has also assaulted the complainant. The petitioner being impotent is in a gay relationship with some of male friends. When the complainant enquired about the same, the petitioner and his family members have subjected the complainant to cruelty and have abused the complainant. On registering the complaint, the police officials are making attempts to arrest the petitioner.

(3.) Heard the learned counsel appearing for the petitioner and learned HCGP appearing for the respondent-State, perused the prosecution papers.