SYED MOZAMEL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 438 of Cr.P.C. praying this Court to enlarge the petitioners on bail in the event of their arrest by the Officers of the Women 's Police Station, East Zone, Shivajinagar, Bengaluru, for the offence punishable under Ss. 498A and 506 of IPC and Ss. 3 and 4 of the Dowry Prohibition Act.

(2.) Heard the learned counsel for the petitioners and the learned High Court Government Pleader appearing for the respondent-State.

(3.) The factual matrix of the case is that based on the complaint of the wife of petitioner No.1, the police have issued the notice against the petitioners vide notice dtd. 7/12/2021 after registering NCR No.798/2021.