RAMA KRISHNA Vs. STATE

JUDGEMENT

(1.) The present petition is filed under Sec. 439 Cr.P.C with the following prayer:

(2.) Brief facts of the case are as under: Smt. Kavitha, who is the sister of deceased-Nisha Gowda lodged a complaint with K.R.Pet Town Police Station, Mandya District on 12/3/2022 which came to be registered in Crime No.48/2022 for the offences punishable under Ss. 143 , 498A and 304B read with Sec. 149 of IPC.

(3.) The gist of the complaint is that the deceased Nisha Gowda was married to Sri Ramakrishna, son of Nagesha and at the time of marriage, in the form of dowry, cash and gold ornaments were given. Subsequent there to, the deceased joined the matrimonial home and lead a happy married life for about an year. Subsequently there was demand for additional dowry. In this regard, there was a Panchyath convened and husband and the relatives of deceased were advised and in the presence of the Panchayathdars, a sum of Rs.2,00,000.00 additional dowry was also given. However, despite payment of additional dowry amount of Rs.2,00,000.00, there was further demand for additional dowry in the form of demand of share in the landed property. In pursuance to said demand, the deceased was physically and mentally harassed. When the matter stood thus, on 8/3/2022 at about 10.00 P.M., there was an altercation in the matrimonial house which was reported to parents of the deceased.