S.N.BHAGYA REDDY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused No.2 under Section 439 of Cr.P.C., for granting bail in Crime No.294/2021 (C.C.No.56067/2021) registered by Ramamurthy Nagar Police for the offences punishable under Sections 304B, 498A read with Section 34 of Indian Penal Code.

(2.) Heard the learned counsel for the petitioners and the learned High Court Government Pleader for the respondent-State and Sri L.S. Manjunath, learned counsel who assisted the prosecution on behalf of defacto complainant.

(3.) The case of the prosecution is that on the complaint of one Ranjith, the brother of the deceased- Shruthi has filed a complaint before the Police on 23.08.2021 alleging that the sister of the complainant- Shruthi was given in marriage to accused No.1. Their marriage held on 01.12.2014 at Palace Grounds, Bengaluru. They have spent Rs.1 crore towards her marriage expenditure and they said to be given 2 kgs. of golden ornaments at the demand of the accused persons. Their marriage was solemnized in grand manner. The sister was residing in the house of the accused No.1 and they lived happily for one year six months, later accused No.1 is said to have demanded a sum of Rs.5 lakhs from the complainant and they said to be paid the said amount to the account of deceased through online transfer. Subsequently, on 20.08.2021, his sister and brother in law-accused No.1 were invited for the Varamahalakshmi Festival celebration. At the time of returning after celebrating festival, accused No.1-the husband of the deceased is said to have demanded a sum of Rs.1 lakh from the parents of the deceased. Accordingly, they have give a sum of Rs.35,000/- to accused No.1 and they undertake to pay remaining amount of Rs.65,000/- . Thereafter, they went back to their house.