H M NAVEEN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner under Sec. 438 of Cr.P.C. seeking anticipatory bail in the event of his arrest in Crime No.20 of 2022 of Kolar Women Police Station for the offences punishable under Ss. 498A, 506 read with Sec. 34 of IPC and under Sec. 4 of the Dowry Prohibition Act, 1961.

(2.) Heard the arguments of learned counsel for the petitioner 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;