ANAND SHYAM KAMBLE 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.23/2022 registered by Kollegala Town Police station, pending in S.C.No.5042/2022 on the file of Additional District and Sessions Judge, Chamarajanagara (Sitting at Kollegala), for the offence punishable under Ss. 498-A , 302 , 304-B , 201 read with Sec. 34 of the Indian Penal Code (' IPC ' for short) and Ss. 3 and 4 of Dowry Prohibition Act, 1961.

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

(3.) The case of the prosecution is that on the complaint of one Chidananda Vittala Kambale, father of the deceased filed complaint to the police on 15/3/2022 alleging that his deceased daughter Vidyashree married to the petitioner on 11/7/2019 in the village of the accused. At the time of marriage, the complainant has given one neck chain, 2 finger rings worth 40 grams, one watch, clothes and house hold articles to the accused. The petitioner-accused was working as PDO at Hogya Panchayath at Tumakuru district. Previously, accused was residing at rented house and later he was shifted. He also left his wife and daughter in the house of the complainant and he has started harassing his wife and demanding Rs.2.00 lakhs dowry for the purpose of getting transferred to his native place. He was continuously harassing his deceased wife. Therefore, the complainant and relatives went and advised the accused person, subsequently, the accused took his wife and child.