SIDDHARTH L.T. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 438 of Cr.P.C., praying to enlarge the petitioners on transit bail in the event of their arrest in connection with FIR No.725/2021 registered by Disha Women Police Station, Vishakapatnam City, for the offences punishable under Ss. 498(A), 506 and 509 of IPC read with Ss. 3 and 4 of the D.P.Act.

(2.) Heard the learned counsel appearing for the petitioners and the learned High Court Government Pleader appearing for the respondents/State.

(3.) The factual matrix of the case is that the complainant - wife of petitioner No.1 had lodged a complaint against these petitioners making an allegation that these petitioners have subjected her for both mental and physical cruelty, caused life threat and subjected her for dowry harassment in spite of the marriage was taken place in the year 2015. Hence, the petitioners have approached this Court seeking for transit anticipatory bail.