VIJAYAMAHANTESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the accused No.1 under Sec. 439 of Cr.P.C., seeking bail in Crime No.66/2022 of Women Police Station for the offences punishable under Ss. 498A , 306 read with Sec. 34 of IPC.

(2.) The case of the prosecution is that, one Rajshekhar S/o. Basayya has lodged a complaint stating that, his third daughter Tara @ Vidya was given in marriage to accused No.1 Vijaymahantesh on 22/12/2016 and out of the wedlock, two children were born to them. It is his further submission that, they led marital life for two years and thereafter, her husband started harassing both mentally and physically for which they advised her to adjust and lead life. It is further stated that, in Kudalasangama his daughter told him that, at the instigation of this petitioner/accused No.2, her husband used to harass her. It is further stated that, on 5/9/2022 at about 4.00 p.m., one Shantayya Hiremath called and told that, Tara has committed suicide in her house. The complainant went and saw the dead body and filed complaint. The said complaint came to be registered in Crime No.66/2022 of Koppal Women Police Station for the offences punishable under Ss. 498A and 306 read with Sec. 34 of IPC. The police after the investigation, filed charge-sheet against the accused Nos.1 and 2 for the offences punishable under Ss. 498A , 306 read with Sec. 34 of IPC. The petitioner came to be arrested on 8/9/2022 and he is in judicial custody. The petitioner filed Criminal Misc. No.963/2022 seeking bail and the same came to be rejected by the Principal District and Sessions Judge, Koppal, by order dtd. 17/10/2022. Therefore, the petitioner is before this Court seeking bail.

(3.) Heard the arguments of the learned counsel for the petitioner and the learned HCGP for the respondent- State.