PREMESH Vs. STATE OF KARNATAKA & ANR.

JUDGEMENT

(1.) The husband of respondent No. 2 has filed this petition seeking anticipatory bail in Cr. No.246/2016 registered by Sakaleshpura Rural Police Station alleging offences punishable under Sections 498A, 323, 324, 506 read with Sec. 149 of Indian Penal Code, 1860 and Sections 3 and 4 of Dowry Prohibition Act, 1961.

(2.) Heard Mr. Mahesh C M, learned Counsel for the petitioner and Mr. S Vishwa Murthy, learned High Court Government Pleader for the State.

(3.) Learned Counsel for the petitioner at the outset submits that this Court in Crl. P.No.8637/2016 has stayed all further proceedings in pursuant to registration of FIR in Cr. No.246/2016. So far as the allegation with regard to complaint against the petitioner is concerned, he submits that the allegations are absolutely false because if the entire complaint is read, no specific allegations is made against the petitioner. All allegations are vague without reference to any particular incident. Though the complaint contains allegations of assault, no material is brought before the Court to substantiate the claim. In the premise, he prays for allowing this petition.