GANGAMMA Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused No.2 under Section 439 of Cr.P.C. seeking his release on bail for the offences punishable under Sections 498A , 302 , 114 , 341 r/w Section 149 of IPC registered in respondent - police station Crime No.99/2016.

(2.) Heard the arguments of the learned counsel appearing for the petitioner/accused No.2 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 produced by the petitioner along with the petition.