RATHNAMMA Vs. STATE

JUDGEMENT

(1.) Accused Nos.1 and 4 in Crime No.119/2025 registered by Malur Police Station, Kolar, for the offences punishable under Ss. 103(1), 3(5), 80 and 86 of BNS, 2023 and Ss. 3 and 4 of the Dowry Prohibition Act, 1961, are before this Court under Sec. 483 of BNSS, 2023, seeking regular bail.

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

(3.) FIR in Crime No.119/2023 was registered by Malur Police Station, Kolar, for the aforesaid offences against Rathnamma and others based on the first information dtd. 25/4/2025 received from Somashekar, father of deceased Rashmi. During the course of investigation of the case, petitioners herein, who were arraigned as accused Nos.1 and 4 in the FIR were arrested on 25/4/2025 and subsequently, remanded to judicial custody. Their bail application filed before the jurisdictional Sessions Court in Crl.Misc.No.376/2025 was rejected on 16/5/2025. Therefore, they are before this Court.