LAWS(KAR)-2022-6-314

CHINNAMMA Vs. STATE

Decided On June 30, 2022
CHINNAMMA Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Crl.P.No.5233/2022 is filed under Sec. 438 of Cr.P.C. praying this Court to enlarge the petitioners on bail in the event of their arrest in respect of Crime No.5/2022 (C.C.No.203/2022) registered by Rayalpad Police Station, Kolar, for the offences punishable under Ss. 304B , 498A , 306 read with 34 of IPC and Ss. 3 and 4 of the Dowry Prohibition Act.

(2.) Crl.P.No.5221/2022 is filed under Sec. 439 of Cr.P.C. seeking regular bail of the petitioner in Crime No.5/2022 (C.C.No.370/2022) of Rayalpad Police Station, Kolar, for the offences punishable under Ss. 304B , 498A , 306 read with 34 of IPC and Ss. 3 and 4 of the Dowry Prohibition Act.

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