SANTHOSH B C, Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by accused Nos.1 to 3 under Section 439 of Cr.P.C. seeking bail in Crime No.97/2020 registered for the offence punishable under Sections 302, 304B, 498A read with Section 149 of IPC and Sections 3 and 4 of Dowry Prohibition Act, 1961, by Arasikere Rural Police Station.

(2.) On the complaint filed by the father of the victim, the police have registered the case. The allegations are that petitioner No.1-accused No.1 married the complainant s daughter on 24.03.2017. At the time of marriage, accused No.1 was given dowry of Rs.1,50,000/-. After marriage, for about one year the complainant s daughter was looked after well. Thereafter, petitioner No.1-accused No.1 and his parents viz., petitioner Nos.2 and 3, who are accused Nos.2 and 3, and other family members started causing mental and physical harassment to get more dowry. Despite advise given by holding panchayat, the accused had not stopped their harassment. The complainant s daughter has given birth to a child, as such, the complainant was invited to attend the naming ceremony of the child. At that time, the accused had harassed the victim to force her parents to get additional dowry of Rs.50,000/-. On 03.07.2020 a person by name Sri.Anand called and informed the complainant over the phone that his daughter has expired. As per the information given by the residents of Bomanahalli village it was learnt that petitioners-accused Nos.1 to 3 have committed the murder by causing harassment. The petitioners are arrayed as accused Nos.1 to 3. The bail petition filed by them is rejected by II Additional District & Sessions Judge, Hassan.

(3.) Heard learned counsel for the petitioners and learned HCGP for the respondent-State. Perused the records.