MANJUNATHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner-accused No.1 under Section 439 of Cr.P.C., for granting bail in Crime No.126/2020 registered and charge-sheeted by the Kudur Police Station for the offences punishable under Sections 304(B), 498(A) and 201 read with Section 34 of Indian Penal Code (for short 'IPC') and Sections 3 and 4 of the Dowry Prohibition Act, 1961 (for short 'D.P. Act').

(2.) Heard the arguments of learned counsel for the petitioner and Sri R.D.Renukaradhya, learned High Court Government Pleader for the respondent-State.

(3.) The case of the prosecution is that on the complaint of the father of the deceased, the Kudur Police have registered a case against the petitioner for the offences punishable under Sections 302, 304(B), 498(A) of IPC on 06.05.2020. It is alleged by the complainant who is the father of the victim namely Ramaiah that his daughter Kavya married accused No.1-petitioner about four years prior to the incident and at the time of marriage they gave golden ornaments and other house hold articles to the petitioner. A female child also born out of their wedlock. Subsequently, the petitioner and his parents started harassing his daughter and demanded dowry. That on 06.05.2020, at about 10.00 a.m., he got information that his daughter was injured due to the burst of gas stove. Then, he went to the house of accused where the dead body of his daughter was kept on Diwan cot. He has suspected that the petitioner and his parents might have committed murder of his daughter. Based upon the complaint, the Police registered a case in Crime No.126/2020 for the offences punishable under Sections 302, 498(A), 304(B) of IPC. During the investigation, the Police arrested this petitioner on 08.05.2020 and he was remanded to judicial custody. Since then he is in judicial custody.