PAVITHRA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) SINCE these two petitions are filed in respect of the same crime number they are taken together to dispose of them by the common order.

(2.) CRL .P.No.3844/2014 is the petition filed by petitioners accused Nos.5 and 6 under Section 438 of Cr.P.C. seeking anticipatory bail to direct the respondent police to release the petitioners on bail and Crl.P.No.3845/2014 is the petition filed by accused Nos.2, 3 and 4 under Section 439 of the Cr.P.C. seeking their release on bail for the alleged offences punishable under Sections 498A, 114, 304B r/w 34 of IPC and also Sections 3 and 4 of Dowry Prohibition Act, registered by the respondent police in Crime No.22/2014.

(3.) HEARD the arguments of the learned counsel appearing for the petitioners in respect of both the petitions and also learned High Court Government Pleader for the respondent State.