LAKSHMIDEVI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Both the petitions are filed under Sec. 438 of Cr.P.C seeking bail for the offences punishable under Ss. 498A, 304B read with Sec. 34 of IPC and Ss. 3 and 4 of Dowry Prohibition Act, 1961 in crime No.80/2023 of Tumakuru Town Police Station.

(2.) The petitioner in Crl.P.No.3544/2023 is accused No.2 and the petitioner in Crl.P.No.3545/2023 is accused No.3. Accused Nos.2 and 3 are mother and sister of accused No.1.

(3.) Heard the arguments of Sri. Hashmath Pasha, learned senior counsel for the petitioners and learned HCGP for respondent/State and perused the records.