GUNASHEKAR Vs. STATE

JUDGEMENT

(1.) This petition is filed under Sec. -439 of Cr.P.C ., for grant of bail to the petitioner in Crime No.94/2023 registered at K.R. Puram Police Station, for the offence punishable under Sec. s-304-B, 498-A read with Sec. -34 of IPC .

(2.) Heard the submission of the learned counsel for petitioner and the learned High Court Government Pleader for respondent - State and perused the material on record.

(3.) The aforementioned case is registered on a complaint lodged by victim's mother, initially against accused Nos.1 to 3 namely, husband and parents -in-law of her deceased daughter. Police have filed charge-sheet against accused No.1 i.e., the petitioner herein, for offence punishable under Sec. -498-A, 304-B of IPC and Sec. -3 and 4 of the Dowry Prohibition Act, 1961. Names of Accused Nos.2 and 3 are dropped from the charge-sheet.