RAVI. P. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Section 439 of Cr.P.C seeking regular bail of accused/petitioner in Crime No.200/2019 of R.M.C.Yard Police Station registered for the offences punishable under Sections 498-A , 304-B of IPC and Sections 3 and 4 of Dowry Prohibition Act, 1961.

(2.) The factual matrix of the case is that, the marriage of this petitioner was solemnized with the deceased Asha Rani on 11.08.2013. Subsequent to the said marriage, the deceased gave birth to two children and this petitioner subjected the deceased for mental, physical and dowry harassment. The deceased Asha Rani was working as Staff Nurse in People Tree Hospital, wherein, she took the treatment. The deceased died due to 'Hypoxic Ischemic Encephalopathy', which means "Brain disorder due to lack of blood flow and lack of oxygen".

(3.) The complainant in the complaint made an allegation that on perusal of the spot, it appears it was the murder and not indicates any attempt of suicide. Hence, after the death of the victim, a complaint was given that she was subjected to mental, physical and dowry harassment. Based on the complaint, police have registered a case.