LATE RAJANNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C., by accused No.1 to enlarge him on bail in Crime No.6/2023 of Govindaraja Nagar Police Station, registered for the offence punishable under Sec. 498(A), 304(B) read with 34 of IPC and Sec. 3 and 4 of the Dowry Prohibition Act, 1961.

(2.) I have heard the submission of the learned counsel for petitioner and the learned High Court Government Pleader for respondent-State and perused the material on record.

(3.) First informant is the father of deceased-Ramya. Case of the prosecution is that, his daughter Ramya was given in marriage to the petitioner on 12/6/2022 and at the time of marriage gold chain, gold ring weighing about 30 grams and a sum of Rs.15,000.00 for the clothes were given as dowry to the petitioner and 100 grams of gold ornaments were given to the deceased. After the marriage, deceased was living with accused No.1 in house No.68 situated at 3rd Cross, Amarajyothi Nagar, Bengaluru. For sometime, the deceased was looked after properly. However, in the subsequent days, petitioner started picking up quarrel with her and he used to abuse and harass her. He was addicted to alcohol and demanding the deceased to bring Rs.5,00,000.00 from her parental home, to take a house on lease and in this connection his uncle and aunt namely accused Nos.2 and 3 were instigating him. Unable to bear the mental torture, deceased committed suicide on 10/1/2023 between 6.00 pm to 10.15 pm, in the matrimonial home by hanging herself to the ceiling fan.