SATISH Vs. STATE BY RAJAGOPAL NAGAR POLICE STATION,

JUDGEMENT

(1.) This is a petition under Section 439 Cr.P.C. The petitioner is implicated of the offences punishable under Sections 498A and 304(B) read with Section 34 of IPC and Sections 3 and 4 of Dowry Prohibition Act. The respondent-police have registered a case against the petitioner in Cr.No.84/2020.

(2.) At the instance of the mother of the deceased, the respondent-police registered FIR. The FIR shows that the marriage of the deceased with the petitioner took place on 1.11.2019. There are allegations that at the time of marriage the petitioner demanded dowry in the form of gold jewellery. After marriage, it is stated that the petitioner started harassing his wife taking objection that she did not know cooking and household work. On 23.02.2020, the petitioner's wife committed suicide.

(3.) The learned counsel for the petitioner refers to the death note which shows that the deceased was suffering from severe stomach ache and therefore she decided to end her life.