IMTHIYAZ ALIYAS BABU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner under Sec. 439 of Cr.P.C. for enlarging him on bail in Crime No.37/2022 of Vishwanathapura Police Station, registered for the offences punishable under Ss. 498A , 302 read with Sec. 34 of IPC.

(2.) The brief factual matrix leading to the case are that:

(3.) On the basis of the complaint, Investigating Officer has apprehended the present petitioner and he was remanded to the judicial custody. The petitioner has moved a regular bail petition before the learned Sessions judge and bail petition came to be rejected. Hence the petitioner approached this Court.