PURUSHOTHAM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed seeking bail in Crime No. 262/2010 of New Extension Police Station. Tumkur registered on 30.11.2010 for the offences under Sections 498A, 304B, 302, IPC r/w Section 34, IPC and Sections 3 and 4 of D.P. Act.

(2.) Heard Mr. Vishnu Murthy, learned Counsel for the petitioner and Mr. Vijaya Kumar Majage, learned HCGP for the respondent State.

(3.) Learned Counsel for the petitioner submits that the complaint does not disclose that the petitioner has demanded dowry at the time of marriage and there is also no averments that the petitioner harassed the deceased for dowry soon before death. Hence, he prays that the petition may be allowed.