HARIPRASHANTH KANNAN Vs. STATE BY BASAVANAGUDI

JUDGEMENT

(1.) This is a petition by accused Nos. 1 and 2 in Crime No.2/2020 of Basavanagudi Women Police Station, Bengaluru, registered for the offences punishable under Section 498-A of IPC and under Sections 3 and 4 of the Dowry Prohibition Act.

(2.) The police are making hectic efforts to arrest these accused. Therefore, the accused are praying for enlarge them on bail in the event of their arrest by the police among the grounds urged therein.

(3.) I have heard the learned counsel for the petitioners and the learned HCGP for the State who have appeared through video conference and perused the material available on record.