UDAY KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner is seeking to be enlarged on bail as he has been arrested pursuant to the proceedings in Crime No.222/2019 for the offences punishable under Sections 498A , 304B read with Section 34 of IPC and Sections 3 and 4 of the Dowry Prohibition Act, 1961.

(2.) The case of the prosecution is that the complainant who is the father of the victim has lodged a complaint stating that the accused was guilty of committing the death of his daughter. It is further submitted that the accused was harassing the victim in connection with the demands for dowry.

(3.) After the complaint was registered, investigation is complete and charge sheet has been filed. The petitioner contends that the testimony is only of interested witnesses. It is further submitted that there were differences between the victim and the petitioner as the victim was from higher strata of the society while the petitioner was from a village. It is further submitted that the victim was in fact not interested in marriage and the marriage was conducted at the insistence of the parents which has resulted in the victim committing suicide.