VINAY KUMAR B @ VINAY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is by Accused No.1 in Crime No.210/2019 registered for the offences punishable under Sections 498A, 304B and 506 read with Section 34 of IPC and under Sections 3 and 4 of the Dowry Prohibition Act.

(2.) Heard learned counsel for petitioner.

(3.) Learned High Court Govt. Pleader has not filed any statement of objection, but has orally opposed the petition.