SHOBHA BOOSLE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 438 of Cr.P.C. seeking anticipatory bail to the petitioners/accused Nos.3 to 6 respectively in Cr.No.54/2023 of Bilikere police station, registered for offences punishable under Ss. 498A, 304B r/w 34 IPC and under Ss. 3 and 4 of the Dowry Prohibition Act, 1961.

(2.) Heard both sides and perused the material on record.

(3.) Petitioner No.1/accused No.3 is the mother-in- law, petitioner Nos.2 and 4/accused Nos.4 and 6 are the sisters-in-law and petitioner No.3/accused No.5 is the husband of petitioner No.4/accused No.6.