RAGHAVENDRA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner-accused under Sec. 439 of Cr.P.C., for granting bail in Crime No.192/2021 registered by T. Narasipura Police Station for the offences punishable under Ss. 498A and 302 of the Indian Penal Code, 1860 (for short 'IPC').

(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-Manju, brother of the deceased-Mangalamma filed a complaint to the Police on 27.05.2021 alleging that his sister-deceased was given in marriage to one Mahesha, the son of maternal uncle of the complainant. Since their marital relationship was not cordial, they started residing separately. About one year back from the date of complaint, the marriage of the deceased was performed with the petitioner. Subsequently, after marriage they lived together for a period of 4 to 5 months. Thereafter, the petitioner started ill-treating the deceased by demanding money from her to get him drinks and he was pressurizing her to earn money by doing coolie work and give the wages earned by her to him to get drinks. The deceased informed the complainant and her family members about the ill-treatment of the petitioner and later he was warned in this regard. On 26.05.2021, the deceased telephoned to the complainant and informed about the ill-treatment having been continued against her. The complainant told the deceased that he would come and advise the petitioner after two days, since it was corona pandemic time. On 27.05.2021, he received information that his sister was lying dead in the house of accused-petitioner. He went to the spot, saw the dead body and immediately, he lodged the complaint against the petitioner. Since there were some injuries found on the dead body of the deceased, the Police registered the case under Ss. 498A and 302 of IPC. After registering the case, the petitioner was arrested on 28.05.2021 and remanded to the judicial custody. Investigation is completed and charge-sheet has been filed. The petitioner approached the learned Sessions Judge for granting bail which came to be rejected. Hence, this petition.