UMESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C., by the Petitioner-sole accused to enlarge him on bail in Crime No.206/2022, registered by the respondent-Police in C.C.No.32617/2022, on the file of the II Additional Chief Metropolitan Magistrate, Bengaluru, for the offences punishable under Ss. 307 , 498A , 504 , 506 of IPC r/w Sec. 3 & 4 of Dowry Prohibition Act.

(2.) Heard the learned counsel appearing for the petitioner-accused and the learned High Court Government Pleader for the respondent-State.

(3.) The petitioner has been charge sheeted for the aforesaid offences, alleging that, he subjected the defacto complainant to cruelty, both mentally and physically, and also made demand to bring money from her parental home, and due to the assault, the defacto complainant sustained grievous injuries.