MUJEEB AHMED Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. praying to enlarge the petitioner on bail in Crime No.20/2020 registered by the Udayagiri Police Station for the offences punishable under Ss. 498A, 304(b), 302, 212 read with Sec. 34 of IPC and under Ss. 3, 4 and 6 of D.P. Act.

(2.) Heard the learned counsel for the petitioner and the learned High Court Government Pleader appearing for the State.

(3.) The factual matrix of the case is that at the time of marriage, the petitioner and his family members have demanded an amount of Rs.3,00,000.00 as dowry and an amount of Rs.2,00,000.00 along with gold articles were given at the time of marriage and marriage was performed in the year 2017 and the petitioner and the victim gave birth to a child and the dowry harassment was continued. On the date of incident, the deceased was in her parental house with her child and this petitioner came there and took the victim to his house leaving the child in her parental house and started quarreling with her and committed murder by strangulating the deceased and escaped from the spot. Based on the complaint, the police have registered the case, investigated and filed the charge-sheet.