DYAVEGOWDA @ MOGANNAGOWDA S/O SWAMYGOWDA Vs. STATE BY ARAKALAGUDU POLICE STATION, REP. BY S.P.P. HIGH COURT

JUDGEMENT

(1.) THIS Criminal Petition is filed under Section 438 praying to enlarge the Petitioner on bail in Cr. No. 20/11 of Arakalagudu Police Station, pending on the file of C.J. and JMFC, Arakalagudu, which is registered for the offence punishable under Section 302, 304 -B of Indian Penal Code and Section 3 and 4 of D.P. Act.

(2.) I have heard the learned Counsel for the Petitioner as well as the learned High Court Government Pleader for State.

(3.) THE complainant is the brother of deceased. He has stated in his complaint that the deceased Savitha was given in marriage to accused A D Ramesh. At the time of marriage 250 grams of gold, two lakhs worth cash and one Hero Honda were given by way of dowry. Three months after the marriage the accused were demanding Rs. 2,00.000/ - from her parents house. In this regard they used to harass her. Thereafter parents of the deceased gave Rs. 50,000/ - -. Accused were not satisfied. Again on 26.12.2010 complainant's sister was subjected to harassment and in this connection she was admitted to the Government hospital. Thereafter panchayath was held between the accused and the family members of the deceased and she was sent to the matrimonial home. Thereafter on 11.1.2011 the accused No. 1 telephoned to the parents of the deceased and threatened that in case if they do not send Savitha to his house he will commit suicide. That on 14.1.2011 the complainant enquired with Savitha and she complained that all the accused were abusing her. But the complainant consoled her. That on 14.1.2011 at 1.00 p.m. somebody telephoned to complainant saying that his sister Savitha have been lulled by his brother -in -law and their family members, then he proceeded to the house of the deceased and found that in the kitchen dead body of the Savitha was found and she has been hanged by means of a veil to the roof.