MAHESH R.V. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner herein is the accused no. 1 in Crime No. 14/2020 registered by Kolala police, Tumkur for the offence punishable under Sections 498A , 323 , 504 , 506 read with Section 34 of Indian Penal Code and under Section 3 and 4 of Dowry Prohibition Act, 1961.

(2.) The petitioner herein has filed this petition under Section 438 of Code of Criminal Procedure for grant of anticipatory bail.

(3.) The facts of the case are as under: