NANDAKUMAR NARASIMHAIAH SWAMY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner is arraigned as accused No.1 in Crime No. 181/2015 by the Siruguppa Police Station for the offences punishable under Sections 304B, 498A read with Sec. 34 of Indian Penal Code and Sections 3 and 4 of Dowry Prohibition Act, 1961 and he is seeking for being enlarged on bail by invoking Sec. 439 of Cr.P.C.

(2.) Facts in brief are:

(3.) I have heard the arguments of Sriyuths J. Basavaraj, learned counsel appearing for petitioner and Praveen K. Uppar, learned HCGP appearing for the State. Perused the records.