KARNA GOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C., by accused No.1 in S.C.No.100/2022, pending before the Court of III Additional District and Sessions Judge at Ramanagara.

(2.) Charge sheet is filed against accused Nos.1 to 3 for the offence punishable under Sec. 304B of IPC and Ss. 3 and 4 of Dowry Prohibition Act, 1961.

(3.) Heard the learned counsel for petitioner and the learned High Court Government Pleader for respondent- State and perused the material on record.