DODDAKKA @ DEVAKKA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition was filed seeking enlargement of the petitioners on bail in Crime No.161/2015 registered by Lokapur Police.

(2.) A complaint having been filed by one Chennappa Siddappa Kattikar of Chirlakoppa Village, the Lokapur Police registered case in Crime No.161/2015 for the offences punishable under Ss.302, 304B, 498A and 109 read with S.34 of IPC and arrested the petitioners' son Laxman Kariyappa Dhanagar on 04.11.2015. The petitioners - mother in law and father in law respectively of deceased Shilpa were arrested on 20.01.2016. Investigation having been completed, charge -sheet was filed on 21.01.2016 for the offences punishable under Ss.302, 304B, 498A and 109 read with S.34 of IPC and S.4 of Dowry Prohibition Act, 1961.

(3.) Crl. Misc.85/2016 filed in the Court of I Addl. Dist. and Sessions Judge, Bagalkot, sitting at Jamakhandi was dismissed on 04.04.2016, on the ground that the offence alleged against the petitioners is heinous and bail application moved earlier was rejected and if the petitioners are released, there is chance that they may put hurdle by threatening the prosecution witnesses, to escape from the clutches of justice and that they may flee from jurisdiction which may cause delay in disposal of the proceedings.