V REKESH Vs. STATE OF ANUGONDANAHALLI P S

JUDGEMENT

(1.) Accused No.1 in Crime No.125/2022 registered by the Anugondanahalli Police Station, Bengalore Rural District, for the offences punishable under Ss. 498A, 306, 302 r/w 34 of IPC., is before this Court seeking regular bail.

(2.) Heard the learned Counsel for the parties.

(3.) On the complaint of Smt. N. Lakshmi, wife of late Venkatesh, FIR was registered in Crime No.125/2022 by the Anugondanahalli Police Station against the petitioner and four others for the offences punishable under Ss. 498A, 304B, 302, 306 r/w 34 of IPC and Ss. 3 and 4 of the Dowry Prohibition Act.