AMOGHAVARSHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused No.1 in S.C. No.5016/2025 pending before the Court of I Additional District and Sessions Judge, Dharwad, sitting at Hubballi arising out of Crime No.75/2024 registered by Ashoknagar Police Station, Hubballi Dharwad District for offences punishable under Ss. 80 and 85 read with Sec. 3(5) of Bharatiya Nyaya Sanhita, 2023 and Ss. 3 and 4 of Dowry Prohibition Act, 1961, is before this Court under Sec. 483 of Bharatiya Nagarik Suraksha Sanhita, 2023 seeking regular bail.

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

(3.) FIR in Crime No.75/2024 was registered by Ashoknagar Police Station, Hubballi Dharwad District for the aforesaid offences against the petitioner and his family members based on the first information dtd. 27/9/2024 received from Mallanagouda Patil, father of the deceased Vanishree Patil, who was the wife of petitioner herein. During the course of investigation, the petitioner was arrested on 29/9/2024 and subsequently remanded to judicial custody. After completing investigation, charge sheet has been filed against the accused and petitioner is arrayed as accused No.1 in the charge sheet. His bail application filed before the Trial Court in S.C. No.5016/2025 was rejected on 7/3/2025. Therefore, he is before this Court.