THANGELA NARENDRA @ CHINNU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Leave granted.

(2.) The appellants are aggrieved since the High Court has declined to grant bail despite the fact that the investigation had been completed. The charge is under Section 498A read with Section 304B and Sections 3 and 4 of the Dowry Prohibition Act, 1986. The trial court is yet to take a call on the report filed by the police.

(3.) Having regard to the fact that the investigation has already been completed and that the appellants had already been in jail for around a year, this Court, at the time of admission, had granted them interim bail.