SANDEEP Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition has been filed by the petitioner - accused No.1 under Section 439 of Cr.P.C. to enlarge him on bail in Crime No.327/2017 of Gangavathi Rural Police Station, Ballari for the offences punishable under Sections 498A , 304B read with Section 34 of IPC and Sections 3 and 4 of the Dowry Prohibition Act.

(2.) I have heard the learned counsel Sri.B.Anwar Basha by virtual hearing and the learned Additional S.P.P. Sri.V.M.Banakar, who is present before the Court.

(3.) The gist of the complaint is that, the marriage of the deceased Tara @ Savitri was performed on 17.11.2016 by giving a dowry of Rs.3,00,000/- (Rupees Three Lakhs only) and gold ornaments by meeting out the marriage expenses. Thereafter, the deceased went to her matrimonial home and within a short span of one month, the accused No.1 along with his parents and sisters started ill-treating and harassing for demand of additional dowry amount and also to bring the gold. The said ill-treatment and harassment was informed to the complainant and his family members. The complainant and his family members advised the accused not to ill-treat and harass the sister of the complainant. But the said efforts have went in vain. Subsequently, when they came to the house of in-laws, the petitioner - accused No.1 along with other accused persons abused them and they also insisted to pay the additional dowry amount.