MANOJ KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. by accused No.1 to enlarge him on bail in Cr.No.80/2023 registered at Tumakuru Town police station.

(2.) Charge sheet is filed for the offence punishable under Ss. 498A, 304B r/w 34 of IPC and Ss. 3 and 4 of the Dowry Prohibition Act.

(3.) I have heard the learned Senior counsel for petitioner, the learned High Court Government Pleader and the learned counsel appearing for the defacto complainant.