VIVEK SHANKAR Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) Learned counsel Smt. Leela. P, for petitioner and Sri Mahesh Shetty, 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.75/2020 for the offences punishable under sections 304B r/w 34 of IPC and Sections 3 and 4 of Dowry Prohibition Act, of the respondent Police Station.