GIRI GOWDA S.V. 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 regular bail in respect of Crime No.341/2023 registered by Byadarahalli Police for the offenses punishable under Ss. 498A, 307, 323 read with Sec. 34 of IPC and Ss. 3 and 4 of Dowry Prohibition Act.

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

(3.) The case of the prosecution is that on the complaint of Tejaswini/defacto complainant, wife of the petitioner/accused No.1 on 13/6/2023 alleging that the marriage of the petitioner and respondent was solemnized on 6/11/2022 and at the time of marriage, the petitioner had demanded and accepted 40 gms. of gold, 1 Kg. Silver articles and cash of Rs.50,000.00. Subsequently suspecting the fidelity, the petitioner quarreling with the complainant and demanding Rs.20,00,000.00 and also demanding her salary. There was quarrel on 14/4/2023 at about 11.00 p.m., and a Panchayat was held and complainant was sent back to the petitioner. On 11/6/2023, once again the petitioner said to have picked up quarrel and tried to strangulate the victim, however, she escaped and locked the room and telephoned to her mother. Accordingly, her relatives came and rescued her.