LASIN Vs. THE STATE OF KARNATAKA BY

JUDGEMENT

(1.) This petition is filed by the petitioner/accused No.1 under Section 439 of Cr.P.C. seeking his release on bail for the offences punishable under Sections 498A, 306 r/w Section 34 of IPC registered in respondent - police station.

(2.) Heard the arguments of the learned counsel appearing for the petitioner/accused No.1 and also the learned High Court Government Pleader appearing for the respondent-State.

(3.) I have perused the grounds urged in the bail petition, FIR, complaint and other materials placed on record.