L SATHISH KUMAR 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.147/2022 registered by K.R. Puram police, Bangalore, for the offences punishable under Ss. 498(A) , 304(B) of IPC read with Sec. 4 of Dowri Prohibition Act, 1961, now pending in S.C. No.1627/2022 on the file of XLV Additional City Civil and Sessions Judge, Bangalore.

(2.) Heard the arguments of learned counsel for the parties.

(3.) The case of prosecution is that on the complaint of one Nagaraju, the father of deceased Shivaranjani, filed on 6/5/2022, the police registered the case. It is alleged in the complaint that the deceased married to one Harish and divorce also obtained by her in the year 2021. Prior to that, in September 2020, his daughter went to Whitefield Cyber Police Station for filing a complaint, where the petitioner-accused No.1 was working as clerk and he came in close contact with the deceased. Thereafter, both of them got married on 22/5/2021. The petitioner was also given Rs.3.00 lakhs as dowry. Both the petitioner and the deceased were residing in a house at Agaduru village, on rental basis. It is further alleged in the complaint that the petitioner is said to be harassed the deceased physically and mentally and therefore, she came to the house of complainant on 27/4/2022 and informed about the ill treatment by the petitioner. Later, on the same night, at 8.00 p.m., the petitioner came to home, quarrelled with the deceased and abused her. It is also alleged in the complaint that, on the Next day, on 28/4/2022, the complainant came to know that his daughter committed suicide in the house due to harassment by the petitioner. After registering the case, the police arrested the petitioner on 22/6/2022. Earlier, his bail petition came to be rejected during investigation stage. Now, the petitioner is once again before this Court in this petition.