SOMANNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) SINCE both these petitions are in respect of same crime numbers, they have been taken together to dispose of them by a common order.

(2.) CRL . P. No. 5178/2014 is filed by accused Nos. 3 and 4 under Section 439 of Cr.P.C. seeking their release on bail of the alleged offences punishable under Sections 498A, 304B r/w Section 34 of IPC and also under Sections 3 and 4 of the Dowry Prohibition Act. Crl. P. No. 5179/2014 is filed by petitioner -accused No. 6 under Section 438 of Cr.P.C. seeking anticipatory bail to direct the respondent -police to release him on bail in case of his arrest for the above said offences registered in respondent police station Crime No. 253/2014.

(3.) I have perused the averments made in the bail petition, FIR, complaint, order of the lower Court on the bail application and all other materials placed on record.