SHAFIULLA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner-accused No.1 under Sec. 439 of Cr.P.C., for granting regular bail in Crime No.80/2020 registered by Basavanagudi Police Station for the offences punishable under Ss. 498A and 304B read with Sec. 34 of the Indian Penal Code, 1860 (for short 'IPC') and Ss. 3 and 4 of the Dowry Prohibition Act, 1961 (for short 'D.P. Act').

(2.) Heard the arguments of learned counsel for the petitioner and learned High Court Government Pleader for the respondent - State.

(3.) The case of the prosecution is that the complainant - Shameen Taj, mother of the deceased filed a complaint on 19/9/2020 alleging that her daughter was given in marriage to accused in the year 2015 and at the time of marriage on demand the accused persons received cash of Rs.2.00 lakh and 300 grams of gold ornaments as dowry. After the marriage, her daughter started resident with accused No.1 and his family members. Later, accused No.1 and his family members started to harass her daughter physically and mentally by demanding additional dowry in the form of car. On 18/9/2020, without tolerating the harassment and ill-treatment of the accused persons, her daughter committed suicide by hanging herself. It is further alleged that accused No.1 in collusion with other accused has abetted the deceased to commit suicide and has committed the alleged offence for which the complaint is lodged before the Police. After registering the case, accused No.1 was arrested on 20/9/2020. He approached the Sessions Court for granting bail, which came to be rejected. Hence, he is before this Court.