LAXMAVVA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused No.5 under Section 439 of Cr.P.C. seeking bail in Munirabad Police Station Crime No.175 of 2019 for the offence punishable under Sections 498A and 304B read with Section 149 of IPC and Section 3 and 4 of Dowry Prohibition Act, 1961 (C.C.No.1659 of 2019 on the file of Principal Civil Judge and JMFC, Koppal).

(2.) The prosecution case is that on the complaint filed by the father of the victim the police have registered the case. The allegations are that complainant's daughter had married accused No.1- Manjunath Ningappa Yadalli four years back. At the time of marriage, an amount of Rs.1,00,000/- dowry and 30 grams of gold and other articles worth Rs.90,000/- were given to the accused No.1/ husband. But the family members of husband of the victim were causing harassment to get more dowry. Being unable to bear the harassment done by the family members, the victim committed suicide. On registering the complaint, police have investigated the matter and charge sheet has been filed for the offence punishable under Sections 498A and 304B read with Section 149 of IPC and Section 3 and 4 of Dowry Prohibition Act, 1961. The petitioner/ accused No.5 was arrested on 16.09.2019 since then he is in judicial custody. The petition filed before the Sessions Court is rejected.

(3.) Heard the learned counsel for the petitioner and learned HCGP for the State. Perused the prosecution records.