K.K. MAHADEV Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS petition is filed by the petitioners - accused Nos. 1, 2 and 3 under Section 438 of Cr.P.C. seeking anticipatory bail in respect of Cr.No.185/14 registered by Nanjanagudu Town Police Station, Mysore District, for the offences punishable under Sections 498 -A304 -B of IPC and under Sections 3 and 4 of Dowry Prohibition Act.

(2.) BAIL application filed by these petitioners before the learned V Additional Sessions Judge, Mysore has been dismissed vide order dated 09 -10 -2014. Hence, petitioners are before this Court.

(3.) WHAT is argued before this Court by the learned High Court Government Pleader is that investigation of the case is still in progress and the allegation is of grave in nature. He has argued that it is not a fit case to exercise the discretion vested under Section 438 of Cr.P.C.