G.D. THIPPESWAMY Vs. STATE

JUDGEMENT

(1.) THIS petition is filed by petitioner/accused No.1 under Section 439 of Cr.P.C. seeking his release on bail of the alleged offences punishable under Sections 498A, 306, 114 r/w Section 34 of IPC and also under Sections 3 and 4 of the Dowry Prohibition Act registered in respondent -police station Crime No.52/2014.

(2.) HEARD the arguments of the learned counsel for the petitioners -accused No.l and also the learned Government Pleader appearing for the respondent -State.

(3.) IR , complaint, order passed by the lower Court on the bail application and also the entire charge sheet material produced by the learned counsel for the petitioner along with the petition.