GOLAGANI ANIL KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been filed by the petitioner/accused No.1 under Section 439 of Cr.P.C., seeking to release him on regular bail in Crime No.132/2017 (C.C.No.244/2017) of Electronic City Police Station, Bengaluru registered for the offences punishable under Sections 498A and 304B of IPC and under Sections 3 & 4 of the Dowry Prohibition Act, 1961 and under Sections 3(1)(r) and 3(2)(v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short 'SC & ST Act').

(2.) I have heard the learned senior counsel Sri.C.V.Nagesh for the petitioner and the learned High Court Government Pleader for respondent-State.

(3.) Though this Court by orders dated 31.08.2018 and 27.11.2018 notified the complainant to be present, but remained absent.