PRASANNA KUMAR @ PRASANNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned Counsel for the petitioner and the learned High Court Government Pleader. The petitioner is the sole accused in Sessions Case No. 198/2013 on the file of the I Additional Sessions Judge, Kolar. After concluding the investigation, charge sheet is filed for the offences punishable under Sections 498(A) and 302 of I.P.C. and Sections 3 and 4 of Dowry Prohibition Act and hence, regular bail application is filed seeking his release on bail.

(2.) Case on hand relates to the alleged murder of wife of this petitioner. Allegation against this petitioner is that he was torturing his wife Amaravathi to bring additional dowry and ultimately she could not bring the same. Therefore, the petitioner committed murder of his wife by pouring kerosene and lit her on fire.

(3.) Learned Government Pleader has vehemently opposed the bail application on the ground that prima facie case is forthcoming in regard to the involvement of these petitioners along with other accused in committing dacoity. Hence, requests this Court to dismiss the bail petition.