V.A. SHIVAKUMAR S/O. ANANTAKRISHNA V.N. Vs. THE STATE OF KARNATAKA (VIJAYANAGARA POLICE STATION, BANGALORE) REP. BY THE LEARNED PUBLIC PROSECUTOR

JUDGEMENT

(1.) THE petitioner who is arrayed as accused No. 1 in Cr. No. 479/2011 of Vijayanagara Police Station, Bangalore, registered for the offences punishable under Sections 498(A) and 306 of IPC, has sought for releasing him on bail.

(2.) VIJAYANAGARA Police, Bangalore, on 10.10.2011, on the complaint of one Muralidhar, who is the brother of the deceased Mamatha have registered the above case against this petitioner and two others who are his younger brother and father.

(3.) SRI . Gururaj Joshi, learned counsel appearing for the petitioner submits that even taking the entire allegations in the complaint, it does not disclose what is the type of harassment that was meted out to the deceased by this petitioner. He further submits that the other accused namely A2 and A3 who are the brother and father of the petitioner have already been granted bail in Cr.Misc.No.5117/2011 and Cr.Mis.No. 5215/2011. The petitioner is in custody since 10.10.2011. Having regard to the material on record and taking into account that the other two accused have been released on bail, the petitioner also be granted the relief sought for by him.