AVINASH J. Vs. SUDHA S.

JUDGEMENT

(1.) This petition is filed by the petitioner/ accused No.1 under Sec. 439 of Cr.P.C to grant bail in S.C. No.867/2021 registered by Parappana Agrahara Police Station, Bengaluru in Crime No.129/2021 chargesheeted for the offences punishable under Ss. 498-A and 306 of IPC.

(2.) Heard learned Senior counsel for the petitioner and learned HCGP for the respondent - State.

(3.) The case of the prosecution is that the deceased Pavithra had got married with the petitioner during November 2020. Thereafter, he started harassing her physically and mentally by suspecting her fidelity and whenever she talks with the telephone, he used to trap and verify by asking her as to with whom she was talking and tortured her. He had also threatened her that he will commit the murder. Therefore, she left the house and went to Gnana Bharathi Police Station, police have not registered the complaint. She also went to Annapoorneshwari nagar Police Station, they also refused to register the case on the ground that it is lock down. Subsequently, she went to grand-mothers house, he telephoned her and questioned her as to with whom she has a eloped with from the house. Due to the said harassment, she has committed suicide on 21/5/2021 leaving the death note.