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NON-REPORTABLE

IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL  NO(S).  1417 OF 2018 [@ SPECIAL LEAVE PETITION (CRL.) NO. 4303 OF 2018]

THANGELA NARENDRA @ CHINNU                    Appellant (s)

                               VERSUS

THE STATE OF KARNATAKA                        Respondent(s)

WITH

CRIMINAL APPEAL  NO(S).  1418 OF 2018 [@ SPECIAL LEAVE PETITION (CRL.) NO. 7404 OF 2018]

J U D G M E N T

KURIAN, J.

1. Leave granted.

2. The appellants are aggrieved since the High Court

has declined to grant bail despite the fact that the

investigation  had  been  completed.   The  charge  is

under  Section  498A  read  with  Section  304B  and

Sections 3 and 4 of the Dowry Prohibition Act, 1986.

The trial court is yet to take a call on the report

filed by the police.

3. Having regard to the fact that the investigation

has already been completed and that the appellants

had  already  been  in  jail  for  around  a  year,  this

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Court,  at the  time of  admission, had  granted them

interim bail.

4. Having heard the learned counsel appearing for

the appellants and the learned counsel appearing for

the State, we are of the view that the appellants be

continued on bail during the pendency of the trial.

Ordered accordingly.  However, it will be open to the

State  to  seek  cancellation  of  bail  in  case  the

appellants do not cooperate with the trial.

5. In view of the above, the appeals are disposed

of.

6. Pending  interlocutory  application(s),  if  any,

is/are disposed of.   

.......................J.               [ KURIAN JOSEPH ]  

.......................J.               [ HEMANT GUPTA ]  

New Delhi; November 19, 2018.