MANJUNATHA G. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused No.1 under sec. 439 of Cr.P.c for granting bail in Crime No.276/2021 registered by Jnanabharati Police Station for the offence punishable under Sec. 498A , 304-B and 302 of IPC and Ss. 3 and 4 of Dowry Prohibition Act, 1961.

(2.) Heard the argument of learned counsel for the petitioner and learned HCGP for the respondent- State.

(3.) The case of the prosecution is that on the complaint of one Bhagyamma on 20/12/2021, the mother of the deceased alleging that her daughter Ranjitha has told that she has married this petitioner at Dharmasthala Manjunatha Temple and it was a love marriage. Thereafter, the complainant had given two gold rings, bracelet, and neck chain of about 20 gms and cash worth Rs.1.00 lakh, to the accused, at the time of the marriage. Also, gold long chain weighing 55 gms along with the other golden ornaments said to be given to the daughter. The marriage was performed on 25/3/2017, thereafter they resided in Bengaluru and her daughter is having two children. Since, last one and half year the accused used to harass the daughter physically and mentally by having illicit connection with one Dakshayini and due to which the deceased committed suicide on 20/12/2021 in house of the accused. The police initially registered the case for offences punishable under Sec. 302 , 304B and 498A of IPC and subsequently while filing charge sheet the police dropped Sec. 302 of IPC and the accused was arrested on 21/12/2021 and remanded to judicial custody. His bail petition came to be rejected, hence he is before this Court.