MANCHAIAH S/O. LATE SAPNAIANA KARAGAIAH Vs. THE STATE BY MYSORE SOUTH POLICE MYSORE CITY, REPRESENTED BY S.P.P. HIGH COURT BANGALORE-560001

JUDGEMENT

(1.) PETITIONER is accused No. 1 in Crime No. 23/2012 for the offence punishable under Section 498A, 306, 304B read with Section 34 of IPC and Sections 3, 4 and 6 of Dowry Prohibition Act. The investigation is completed and charge sheet is filed. The bail petition filed by the petitioner before the Sessions Judge in Criminal Misc. No. 1070/2012 came to be dismissed vide order dated 09.08.2012. The Sessions Judge by considering the entire material on record rightly dismissed the bail petition. I find no changed circumstances to allow the petition, accordingly the petition is hereby dismissed.