MANJUNATHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and the learned Government pleader.

(2.) THE petitioner is accused of offences punishable under Sections 498A, 304B read with Section 34 of IPC and Sections 3, 5, 6 of Dowry Prohibition Act.

(3.) THE learned counsel for the petitioner would submit that given the long period during which the petitioner and his wife were married without any complaint of harassment, the commission of suicide by his wife was on account of her dejection and on account of illness that she was suffering from, which was not capable of being diagnosed. The fact that the petitioner's two children require care and attention is a sufficient ground to enlarge the petitioner on bail.