SAFWAN IBRAHIM ULLAL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused No.2 under Sec. 439 of Cr.P.C. for granting regular bail in Crime No.108/2022 registered by Ullal Police Station, Mangaluru for the offences punishable under Ss. 498A , 306 , 304(b) read with 34 of IPC .

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

(3.) The case of the prosecution is that one U.K.Faizal, brother of the deceased, Jamsheera lodged complaint to the police on 11/7/2022 alleging that his sister was married to accused No.1, Irfan on 25/11/2020 and she was residing in her matrimonial house. Accused No.1 used to always insister her to bring money and harass her both physically and mentally. The accused always insisted the deceased to get dowry. On 10/11/2022, at 3:00 p.m. the deceased informed the complainant that she will be coming to his house and when she did not come for a long time, in the evening they received a phone call that his sister is dead. Immediately he went to the house of the deceased and he found the dead body of the deceased and got to know that she had committed suicide. Thereafter, the complainant filed complaint and accused No.1 was arrested. Subsequently, accused No.2 is arrested on 12/7/2022 and was remanded to judicial custody. The bail petition of the petitioner came to be rejected and hence, he is before this Court.