MANJEGOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused Nos. 2 and 3 in Crime No.110/2024 registered by the Kikkeri Police Station, Mandya, for offences punishable under Ss. 80, 85, 103(1), 115(2), 3(5) of BNS, 2023 and Ss. 3 and 4 of the Dowry Prohibition Act are before this Court under Sec. 482 of BNSS, 2023, seeking anticipatory bail.

(2.) Heard the learned counsel for the petitioners and learned HCGP for the respondent-State.

(3.) First Information Report in Crime No.110/2024 was registered by the Kikkeri Police Station, Mandya, for the aforesaid offences against Mohan and the petitioners on the basis of the first information dtd. 21/8/2024 received from the de-facto complainant who is the father of the deceased Dhanalakshmi. Apprehending arrest in the said case, petitioners had filed Crl. Misc.5269/2024 before the Court of II Additional District and Sessions Judge, Mandya (sitting at Srirangapatna) which was dismissed on 18/9/2024. Therefore, they are before this Court.