SURESHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused No.1 in S.C.No.1162024 pending before the Court of II Addl. District and Sessions Judge, Chitradurga arising out of Crime No.272024 registered by Srirampura Police Station, Chitradurga District for the offences punishable under Ss. 323, 304B, 498A, 504, 506 Rw 34 of IPC and Ss. 3 and 4 of the Dowry Prohibition Act, 1961 is before this Court seeking regular bail.

(2.) Heard the learned counsel appearing for the parties.

(3.) FIR in Crime No.272024 was registered by Srirampura Police Station, Chitradurga District against the petitioner and others for the aforesaid offences, on the basis of first information dtd. 8/2/2024 received from Sri. Rajappa Wo Mallappa, who is the father of deceased Tanuja, aged about 24 years. During the course of investigation, the petitioner was arrested and remanded to judicial custody on 12/2/2024. Investigation in the case is complete and charge sheet has been filed against five persons. The petitioner herein is arraigned as accused No.1 in the charge sheet filed for the aforesaid offences.