YOGESH K. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner-accused No.1 under Sec. 438 of Cr.P.C., for granting anticipatory bail in Crime No.52/2020 of Hunsuru Town Police Station, Mysuru and charge sheeted for the offences punishable under Ss. 498-A , 304-B read with Sec. 34 of the Indian Penal Code, 1860 (for short 'IPC'), pending on the file of the Principal Senior Civil Judge and JMFC, Hunsur.

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

(3.) The case of the prosecution is that on the complaint of one Basavanna, the father of the deceased, the Police registered a case against the petitioner-accused. It is alleged by him in the complaint that this petitioner married the daughter of the complainant on 28/4/2019 and at the time of marriage, the golden ornaments, silver articles were given as dowry apart from spending more than Rs.20,00,000.00 towards marriage expenses. Subsequently, the petitioner started harassing the daughter of the complainant physically and mentally by demanding additional dowry and the complainant has given Rs.5,00,000.00 each in two occasions and thereafter, the accused demanded site from the complainant. Due to the harassment, his daughter committed suicide in the house of the accused on 7/3/2020. After registering the case, the petitioner is said to be obtained an interim anticipatory bail before the Sessions Judge and later, it came to be rejected. This petitioner also moved an application before this Court for granting anticipatory bail which came to be rejected on 9/12/2021. Hence, once again the petitioner is before this Court for grant of bail.