KUPPANNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of the Code of Criminal Procedure, 1973 (hereinafter referred to as ' Cr.P.C .' for short), seeking to enlarge the petitioners on bail in Crime No.43/2022 of Lingasugur Police Station, Raichur district, registered for the offences punishable under Ss. 498A , 323, 504, 304B, 306 r/w Sec. 34 of Indian Penal Code (hereinafter referred to as ' IPC ' for short) and Ss. 3, 4 and 6 of Dowry Prohibition Act (hereinafter referred to as 'D.P.Act' for short), 1961.

(2.) On the basis of complaint lodged by the father of the deceased, case came to be registered for the aforesaid offences. It is contended that the marriage of the deceased took place with petitioner No.1 on 13/7/2021. At the time of marriage the complainant was given 15 grams of gold as dowry to the petitioners. It is further contended that 3-4 months after the marriage, the petitioners along with other accused compelled the deceased to bring money and they were demanding money of Rs.3.00 lakh from her parents for the purpose of purchasing car and they ill-treated her both physically and mentally. Though the complainant advised the petitioners, but they did not heed his request. Thereafter, on 12/3/2022 at about 3:00 p.m. the petitioners abused the deceased saying that she should bring dowry from her parents' house for purchasing car and they assaulted her with hands. At that time, the deceased told that she would commit suicide by hanging and went inside the room and closed the door. The petitioners told her that "she should go and die". Thereafter, on the same day, at about 4:00 p.m. the deceased committed suicide by hanging. Hence, the petitioners and other accused have committed the alleged offences. Hence, the above case came to be registered.

(3.) Heard Sri.Shivanand Pattanashetty, learned counsel for the petitioners and Sri.Veeranagouda Malipatil, learned HCGP for the respondent-State.