PRAKASH Vs. STATE BY RIPPENPETE POLICE RIPPENPETE

JUDGEMENT

(1.) THIS is the petition filed by the petitioner -accused No. 1 under Section 439 of Cr.P.C. seeking his release on bail for the offences punishable under Sections 498A, 304B r/w. Section 34 of IPC and under Sections 3, 4 and 6 of the Dowry Prohibition Act registered by the respondent - -police in Crime No. 199/2013.

(2.) HEARD the arguments of the learned counsel appearing for the petitioner -accused No. 1 and also learned High Court Government Pleader for the respondent -State.

(3.) AS against this, the learned High Court Government Pleader during the course of his argument submitted that there is a material collected by the investigating Officer during investigation to show that the petitioner along with accused Nos. 2 and 3 given ill -treatment to the deceased in connection with demand of dowry amount. The counsel further made the submission that offences alleged are serious in nature and hence petitioner is not entitled to be released on bail.