PARAMESH S/O HUCHCHAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) HEARD the learned counsel for the petitioners and Sri.Satish R Girji, learned HCGP for the State in respect of the anticipatory bail sought by the petitioners against whom and others a case is registered in Crime No.108/2012 in respect of the offences punishable under Sections 498A, 504, 302 read with Section 34 of the IPC.

(2.) IN view of the submission made by the learned counsel for the petitioners that the deceased committed suicide by hanging herself and that the complainant also not making much allegations against the petitioners, they can be released on bail.