MAHADEVAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition has been filed by the petitioners/ accused Nos.2 to 4 under Section 438 of Cr.P.C. praying this Court to release them on anticipatory bail in the event of their arrest in Crime No.322/2018 of Rajarajeshwari Nagar Police Station for the offences punishable under Sections 465 , 468 , 498-A read with Section 34 of IPC and Sections 3(1)(r) and 3(1)(s) of Schedule Caste and Schedule Tribe (Prevention of Atrocities) Act , 1989 (hereinafter referred as 'Act' for short) and Section 4 of the Dowry Prohibition Act, 1961.

(2.) Notice to the complainant is served and she remained absent.

(3.) Learned counsel for the petitioners is not present. I have heard the learned High Court Government Pleader for the respondent-State.