MURULI R Vs. STATE

JUDGEMENT

(1.) Accused No.2 in Crime No.65/2023 registered by Nandagudi Police Station, Bengaluru for the offences punishable under Ss. 304B, 498A read with Sec. 34 of IPC and Ss. 3 and 4 of Dowry Prohibition Act, 1961 is before this Court under Sec. 439 of Cr.P.C., seeking regular bail.

(2.) Heard the learned counsel for the parties.

(3.) On the basis of the complaint dtd. 24/4/2023 lodged by Ramachandrappa S/o Late Gaddeppa, Station House Officer of Nandagudi Police Station, Bengaluru had registered FIR in Crime No.65/2023 for the aforesaid offences against one Sri.Reddappa D.M. and three others. The petitioner was arrayed as accused No.2 in FIR. In the complaint, it is averred that complainant's daughter Pavitra was married to the petitioner about six years prior to the date of complaint and from the said wedlock, they have got two children. It is further averred in the complaint that at the time of marriage, the complainant had given dowry to the petitioner and family members. Inspite of the same, they were demanding for dowry from the daughter of the complainant and in furtherance of said demand, they were ill treating and harassing complainant's daughter Pavitra. Accused persons allegedly had asked the complainant to get his second daughter Ashwini married to their second son Nagesh. Complainant and his family members were not willing for said proposal and therefore, the accused persons were pressurizing complainant's daughter Pavitra to get her sister married to Nagesh. On 23/4/2023, complainant and his family members had gone to the house of accused persons to invite them for the marriage of Ashwini. At that time, accused persons allegedly informed the complainant that they will not send Pavitra to the marriage and they also allegedly assaulted her. After about 20 minutes, the complainant was informed by his son-in-law, Muruli and his brother Nagesh that Pavitra had hanged herself inside a room. Immediately, the door of the said room was broke open and the body of Pavitra was brought down and shifted to the hospital. In the hospital, the Doctor declared that Pavitra had died. It is in this background on 24/4/2023 a complaint was lodged, which had resulted in the registration of FIR in Crime No.65/2023.