CHINNARAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by petitioner-accused No.1 under Sec. 439 of Cr.P.C. for granting regular bail in Crime No.16/2020 registered by Mamballi Police Station, Yelandur Circle, Chamarajanagara District, for the offences punishable under Ss. 498A, 304B, 306 read with Sec. 34 of IPC and Ss. 3 and 4 of Dowry Prohibition Act.

(2.) The case of the prosecution is that on the complaint of one Chikkasiddaiah, father of the deceased who filed a complaint on 7/8/2020 alleging that his daughter Rathnamma married to the accused and she has committed suicide on 5/8/2020. At the time of lodging the complaint, it is stated that for some reason his daughter might have committed suicide. But later he came to now that the petitioner was harassing his daughter along with his mother and sister physically and mentally and demanding for gold ring and also he was having some intimacy with some other lady. Due that said harassment, she has committed suicide. He has also stated that they might have committed the murder of his daughter. After registering the case, the police arrested the petitioner on 7/8/2020 and he was remanded to judicial custody. The investigation is completed and charge sheet has been filed. The petitioner approached the Sessions Judge for bail, which came to be rejected. Hence, petitioner-accused No.1 is before this Court.

(3.) Learned counsel for the petitioner contended that the petitioner is innocent of the alleged offence and there is no complaint of demand of dowry soon prior to death of deceased. Previously complaint was lodged for unknown reason and UDR was registered. Subsequently, after two days, murder case has been registered and later charge sheet has been filed for the offence under Ss. 304B and 306 of IPC. There is no material to show that this petitioner has committed any offence. The investigation is already completed and charge sheet is filed. Hence, prayed for granting of bail.