ANIL Y.R. 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 release him on bail in Crime No.193/2020 of Mahadevapura Police Station for the offence punishable under Sections 498A , 304B , 34 of IPC and also under Sections 3 and 4 of the Dowry Prohibition Act, 1961.

(2.) I have heard the learned counsel Sri Subash Reddy for the petitioner-accused No.1 by virtual hearing and Sri R D Renukaradhya, learned High Court Government Pleader for the respondent-State.

(3.) The fact in brief as per the case of the prosecution are that petitioner-accused No.1 got married to deceased Smt. Pavani on 07.08.2019. Both were engineer by profession and employed in a private company at Bengaluru. As per demand of petitioner- accused No.1, the parents of the deceased have spent Rs.20,00,000/- towards marriage and was also given gold and other ornaments. After the marriage, the petitioner and his parents started ill-treating and harassing the deceased to get further dowry of Rs.15,00,000/- for purchasing the house. The deceased informed her sister and parents about ill-treatment and harassment. She had been to parental house because of ashadamasa on 26.06.2020 and she has been brought back on 28.06.2020. When she went back, the daughter of the complainant Lavanya called her and at that time also the deceased informed that petitioner-accused No.1 is not taking any food and he has quarreled. It is further alleged that on 02.07.2020 at about 10.20 a.m. petitioner-accused No.1 went to the office and when the daughter of the complainant called at about 4.00 p.m., she did not lift the phone and immediately she called petitioner-accused No.1 he informed that he is in the office, immediately after going to the house, he will informed the same. When he went to the house at about 4.45 p.m., the deceased has committed suicide by hanging to the sealing fan. On the basis of the complaint, a case has been registered.