JAYAMMA Vs. STATE BY RAJAGOPAL NAGAR

JUDGEMENT

(1.) This matter is taken up through Video Conference today.

(2.) Learned counsel Sri. Rajesh A, for petitioner and Sri. Diwakar Maddur, learned HCGP for respondent are present.

(3.) The petition is filed under Section 439 of Cr.P.C. wherein the petitioner seeks grant of bail in Crime No.84/2020 registered against her by the respondent-police for the offences punishable under Sections 498A and 304 (B) read with Section 34 of IPC and under Sections 3 and 4 of Dowry Prohibition Act.