VISHAKANTACHARI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by petitioners/accused 2 and 3 under Section 438 of Criminal Procedure Code, 1973 seeking anticipatory bail to direct the respondent-police to release the petitioners on bail in the event of their arrest for the alleged offences punishable under Sections 302 and 304-B read with Section 34 of Indian Penal Code, 1860 registered in respondent-police station Crime No. 300 of 2013. Heard the arguments of the learned Counsel for the petitioners/accused 2 and 3 and also the learned Government Pleader appearing for the respondent-State.

(2.) I have perused the averments made in the bail petition, FIR, complaint and other materials placed on record.

(3.) The Investigating Officer after completing the investigation filed the charge-sheet for the alleged offences punishable under Sections 302 and 304-B read with Section 34 of IPC and also under Sections 3, 4 and 6 of the Dowry Prohibition Act, 1961.