NAVEEN KUMAR B. Vs. STATE

JUDGEMENT

(1.) Accused No.1 in S.C.No.10019/2023 pending before the Court of IV Additional District and Sessions Judge, Doddaballapura, Bengaluru Rural District arising out of Crime No.43/2023 registered by Doddaballapura Rural Police Station, for the offences punishable under Ss. 498-A, 304-B, 34 of IPC and Ss. 3 and 4 of Dowry Prohibition Act, 1961, is before this Court under Sec. 439 of Cr.P.C.

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

(3.) Complainant Sri.Manjunatha, who is the father of the deceased-Thanushree has lodged complaint dtd. 13/2/2023 before the Doddaballapura Rural Police Station, Bengaluru District, wherein, it is averred that his second daughter Thanushree was married to the petitioner herein on 20/5/2022. At the time of marriage, complainant and family members had given dowry to the petitioner as per their demand. After marriage for about 5 to 6 months petitioner and his family members had properly looked after Thanushree and thereafter, they started ill-treating her on the ground that she had not brought sufficient dowry. In the month of December, petitioner allegedly had sent Thanushree to her parental house to bring additional dowry and accordingly, complainant had paid a sum of Rs.3,00,000.00 to the petitioner. Even thereafter, petitioner was demanding dowry from Thanushree on the ground that, he had suffered loss in his mobile shop and he was in need of financial assistance. Complainant therefore, had paid a additional sum of Rs.1,20,000.00 to the petitioner. Even thereafter, petitioner allegedly had continued to make demand for dowry. On 12/2/2023, Thanushree allegedly called the complainant and informed about the continuous demand made by the petitioner and his parents. The complainant had pacified his daughter and informed her that he would come to her matrimonial house and speak to her husband. On 13/2/2023 he was informed by one Murali, that Thanushree had committed suicide in her matrimonial house by hanging herself. Her body was taken to Manipal Hospital. Immediately complainant went to the hospital and found the dead body of his daughter. Thereafter, he had approached the Police and lodged the complaint which had resulted in registering F.I.R. in Crime No.43/2023 against petitioner and his parents. During the course of investigation petitioner was arrested on 14/2/2023. Investigation in the case is completed and charge sheet has been filed. Petitioner's bail application filed before the IV Additional District and Sessions Judge, Doddaballapura, Bengaluru Rural District in Crl.Misc.No.10049/2023 was rejected on 25/3/2023. Therefore, he is before this Court.