SYED MAQSOOD Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by petitioners No.6 and 7 under Sec. 438 of Cr.P.C. seeking anticipatory bail in the event of their arrest in Crime No.149 of 2022 of Arasikere Town Police Station for the offences punishable under Ss. 498A , 323 , 307 , 504 , 506 of IPC and under Sec. 3 , 4 of the Dowry Prohibition Act, 1961.

(2.) Heard the arguments of learned counsel for the petitioners and learned High Court Government Pleader for the respondent-State and perused the records.

(3.) The brief factual matrix leading to the case is that;