LAWS(KAR)-2022-11-883

THEJAS H. A. Vs. STATE OF KARNATAKA

Decided On November 16, 2022
Thejas H. A. Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) This successive bail petition is filed by the petitioner/accused No.1 under Sec. 439 of Cr.P.C. for granting bail in S.C.No.1666/2022, registered by the K.R.Puram Police Station, Bangalore in Crime No.233/2022 for the offence punishable under Ss. 498A & 304B of IPC.

(2.) Heard the arguments of 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 by the father of deceased Shankarappa filed on 29/6/2022 alleging that his daughter Supreetha married the petitioner in the year 2019 and having two year child after the marriage, the petitioner is said to be harassing her physically and mentally demanding bracelet as it was given to the 1st son-in-law by the complainant. As on 29/6/2022 the deceased said to have committed suicide by hanging in the house of the petitioner. Accordingly, the case was registered and he was arrested on 29/6/2022 and thereafter he was remanded to judicial custody. His bail petition came to be dismissed by this court as withdrawn with liberty to file fresh petition after receipt of the FSL report and the charge sheet. Accordingly the petitioner is before this court.