SEETHARAMANAIKA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS petition is filed by petitioner/accused No. 1 under Section 439 of Cr.P.C. seeking his release on bail of the alleged offences punishable under Sections 498(A), 304(B), 302 read with Sections 3, 4 and 6 of the Dowry Prohibition Act registered in respondent -police station Crime No. 208/2012.

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

(3.) AS against this, learned Government Pleader during the course of his arguments has submitted that looking to the materials placed on record, the death has taken place within seven years of the date of marriage and in the house of the petitioner, who is the husband of the deceased. The statement of the relatives as well as other witnesses recorded by the Investigating Officer during investigation shows that immediately prior to the incident, deceased was subjected to cruel treatment both physical and mental, insisting her to bring dowry amount. These materials prima facie show that death is caused due to the ill -treatment and harassment meted out to her.