M. RAJENDRA, S/O. LATE M. MUNINANJAPPA, SMT. H. RATHNAMMA, W/O. LATE M. MUNINANJAPPA AND KUMARI MALINI, D/O. LATE M. MUNINANJAPPA Vs. STATE OF KARNATAKA, BY H.S.R LAY-OUT POLICE STATION, REP. BY STATE PUBLIC PROSECUTOR

JUDGEMENT

(1.) THIS Criminal Petition is filed under Section 438 of Code of Criminal Procedure praying to enlarge the Petitioners on bail in the event of their arrest in Crime No. 205/2011 of H.S.R. Layout Police Station, Bangalore, for the offences punishable under Sections 498A of Indian Penal Code and Sections 3 and 4 of Dowry Prohibition Act.

(2.) I have heard the learned Counsel for the Petitioners as well as the learned High Court Government Pleader.

(3.) THE allegation is against accused No. 1. In so far as accused Nos. 2 to 3 are concerned, there is no specific allegation against them. Normally, under Section 437 of Code of Criminal Procedure woman, sick and infirm are entitled for bail. In this case, accused No. 2 is the mother -in -law and accused No. 3 is the sister -in -law of the complainant. Therefore, accused Nos. 2 and 3 are entitled for bail under Section 437 of Code of Criminal Procedure.