SATISH G ARAKERI Vs. STATE BY KADUGODI POLICE

JUDGEMENT

(1.) THE petitioner, said to be A-5, seeks bail in respect of the case registered against him and others in Cr. No.77/12 in respect of the offence punishable under Sections 304-B, 498-A r/w 34 of IPC and sections 3 and 4 of the Dowry Prohibition Act.

(2.) SUBMISSION of the petitioner's counsel is that, the petitioner is residing at Hoskote and pursuing his M.D. and nowhere he is connected to the alleged incident involving the deceased Soumya committing suicide and the husband of the deceased is in custody. Therefore, this petitioner is concerned, he having no role to play in the alleged harassment of the deceased by her husband, the petitioner being a student, therefore be granted bail.

(3.) HAVING heard the submission made by the petitioner's counsel and also the learned Government Pleader for the State and this petitioner is said to be staying away from the place where the deceased and her husband were staying together, this petitioner therefore can be released on bail on conditions. Hence, the following order is passed: