BASAVARAJU PRADEEPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. by accused No.1 in Crime No.112/2022 of Bettadapura Police Station to enlarge him on bail.

(2.) Heard the learned counsel for the petitioner and the learned High Court Government Pleader for respondent - State and Perused the material on record.

(3.) Case of the prosecution is that complainant's daughter deceased - Shwetha was given in marriage to accused No.1 on 27/2/2020. At the time of marriage, as per the demand made by the accused persons 100 grams of gold and cash of Rs.1,00,000.00 was given as dowry. After the marriage, deceased started living in her matrimonial home. Accused were subjecting her to physical and mental harassment for the purpose of additional dowry. This was being informed by the deceased to her parents. When the deceased was three months pregnant, she was harassed and not sent to her parental home, hence she had attempted to commit suicide by jumping into the canal. Thereafter, panchayaths were also held wherein, accused were advised not to harass the deceased. In- spite of that, deceased was being subjected to cruelty for the purpose of additional dowry. Unable to tolerate the same, on 1/6/2022 at about 3.30 p.m., deceased committed suicide by consuming pesticide.