U. DHANUSH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner-sole accused is seeking grant of bail under Sec. 439 of Cr.P.C. in Crime No.114/2024 of Parappana Agrahara Police Station, pending in S.C.No.520/2024 on the file of the learned XLV Addl. City Civil and Sessions Judge, Bengaluru City, registered for the offences punishable under Ss. 498A and 304B r/w Sec. 34 of Indian Penal Code and Ss. 3 and 4 of Dowry Prohibition Act, 1961, (for short 'DP' Act) on the basis of the first information lodged by the informant viz., Vasudevan V.

(2.) Heard Sri. D Manjunath, learned counsel for the petitioner and Sri. Rahul Rai K, learned High Court Government Pleader for the respondent -State. Perused the materials on record.

(3.) In view of the rival contentions urged by the learned counsel for both the parties, the point that would arise for my consideration is: