NARASIMHALU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused under Sec. 439 of Cr.P.C in Crime No. 78/2016 of Women Police Station, Tumkur, for the alleged offence punishable under Sections 498(A), 323 and 498 read with Sec. 34 of Penal Code and Sections 3 and 4 of Dowry Prohibition Act, 1961. Therefore, the petitioner is seeking for regular bail among the grounds urged therein.

(2.) Heard the learned Counsel for the petitioner and the learned HCGP for the respondent-State.

(3.) Learned Counsel for the petitioner during the course of arguments has contended that the petitioner/accused is an innocent person and has not committed the alleged offence despite of which, the case came to be registered against him. The allegation against the petitioner is that he was harassing the complainant both physically and mentally and insisting her to bring additional dowry from her parents house. The other accused persons are enlarged on bail by the order of this Court in Crl.P. No. 7946/2016 dated 23.11.2016. Therefore, on the principle of parity, this petitioner is also released on bail. It is further contended that the petitioner is ready to abide by any conditions that may be imposed by this Court while granting bail.