NAGU NAIK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused No.2 in Crime No.8/2024 registered by Thirumani Police Station, Tumakuru District for the offences punishable under Ss. 498A, 302, 304B, 201 R/w 34 of IPC and Ss. 3 and 4 of 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.8/2024 was registered by Thirumani Police Station, Tumakuru District for the aforesaid offences against one Naresh and 3 others on the basis of first information dtd. 15/2/2024 received from Sri Anjinaik S/o Tulasinaik, who is the father of the deceased Shilpa. The father of accused No.1 is arrayed as accused No.2 in the FIR. During the course of investigation, the petitioner was arrested 12/3/2024. Investigation in the case is complete and charge sheet has been filed.