AMJAD KHAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS petition is filed by the petitioner -accused No. 1 under Section 439 of Cr.P.C. seeking his release on bail of the offences punishable under Sections 498A, 302, 304(B) read with Section 149 of IPC and Section 3 and 4 of Dowry Prohibition Act registered in respondent Police Station Crime No. 14/2014.

(2.) I have heard the learned Counsel appearing for the petitioner -accused No. 1 and the learned High Court Government Pleader appearing for the respondent -State.

(3.) AS against this, learned High Court Government Pleader appearing for the respondent -State, during the course of the arguments, submitted that looking to the allegations made in the complaint by the father of the deceased and also the statement of the other witnesses, it prima facie goes to show involvement of the petitioner in committing the alleged offence. The learned HCGP submitted that C.Ws. 2 and 3, who are independent witnesses and also the eye witnesses to the incident, in their statement, have clearly stated that they have seen the petitioner committing the alleged offence. He has also submitted that even looking to the statement of the other witnesses, it goes to show that the present petitioner was giving ill -treatment and harassment to the deceased in connection with the additional dowry amount. Their statement also goes to show that at the time of incident, when the deceased came out of the house having burn on her body, the petitioner also followed her. He submitted that there is material to show that it is the petitioner who committed the alleged offence which is taken place within seven years from the date of his marriage with the deceased and that too in the house of the petitioner when the deceased was leading her marital life. He submitted that the petitioner is not entitled to be released on bail.