MOHAMMED RAFIQ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. seeking regular bail of the petitioner in Crime No.93/2021 of Vidyaranyapura Police Station, Bengaluru, for the offence punishable under Ss. 498A, 306, 504 read with 149 of IPC.

(2.) Heard the learned counsel for the petitioner and the learned High Court Government Pleader appearing for the respondent-State.

(3.) The factual matrix of the case of the prosecution is that the victim fell in love with the petitioner and she went along with the petitioner and both of them married and thereafter they were staying in the matrimonial home. The allegation in the complaint as well as the charge-sheet is that after four months of marriage, she was subjected to both mental and physical cruelty and this petitioner along with family members abused in a filthy language. The allegation in the charge-sheet is that other accused persons were scolding her that after she married accused No.1, she made the family members away from him and at the instance of other family members, this petitioner subjected her for both mental and physical cruelty as well as he ad shaved her head and repeatedly he was telling her to die. Hence, he abated the offence of committing suicide.