SUNIL KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS is the petition filed by the petitioner -accused No. 1 under Section 439 of Cr.P.C. seeking his release on bail for the offence punishable under Sections 498A, 304B, r/w 34 of IPC and also under Sections 3 and 4 of the Dowry Prohibition Act, registered by the respondent -police in Crime No. 11/2014.

(2.) HEARD the arguments of learned counsel appearing for the petitioner -accused and also learned High Court Government Pleader for the respondent -State.

(3.) AS against this, learned High Court Government Pleader during the course of his argument made the submission that looking to the prosecution material, allegations in the complaint so also the statement of all the witnesses recorded by the Investigating Officer during investigation, they prima facie, goes to show that the deceased was subjected to ill -treatment and harassment in connection with the dowry amount. Hence, he submitted that the death has taken place within 11/2 year of the marriage that too in the house of the present petitioner wherein, the petitioner and the deceased were only staying in the said house in Patalamma layout, Audugodi, Bangalore. Hence, he submitted that these materials prima facie goes to show the involvement of the present petitioner in the commission of the alleged offence and he is not entitled to be granted with bail.