NAVEEN H.S. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is the successive bail petition filed by the petitioner/accused under Sec. 439 of Cr.P.C. for granting regular bail in Crime No.54/2022 registered by the Soladevanahalli Police Station, for the offence punishable under Ss. 498A, 304B of IPC and Sec. 4 of the Dowry Prohibition Act.

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

(3.) The case of the prosecution is that the petitioner and deceased Chandrakala fell in love with each other and they got married on 11/8/2021 at Goravanahalli temple and their marriage was got registered on 12/8/2021. It is alleged that after their marriage they both resided in a rented house in Gutte Basaveshwaranagara, Chikkabanavara and petitioner- accused started harassing the deceased physically and mentally to bring dowry due to which she committed suicide on 31/3/2022. Hence, the mother of the deceased filed a complaint with the Police. The Police after registering the case arrested the petitioner and remanded him to the judicial custody on 31/3/2022. Earlier, the petitioner had approached this Court in Crl.P.No.7620/2022 for grant of bail, which came to be rejected. Hence, he is before this Court.