CHETAN KUMAR ACHARI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned High Court Government Pleader for the State. Perused the materials on record.

(2.) The wife of the petitioner lodged complaint against the petitioner and other accused persons. Consequently, the police have registered a case in Crime No.429/2019 for the offences punishable under Sections 498A , 312 , 323 read with Section 34 of IPC and Sections 3 and 4 of the Dowry Prohibition Act.

(3.) The other accused persons along with this petitioner have approached the trial Court for grant of anticipatory bail. The Principal District and Sessions Judge, Davanagere having regard to the specific allegations made against the petitioner herein rejected the bail petition, however admitted the other accused persons on bail under Section 438 of Cr.P.C.