SHARANAPPA Vs. STATE

JUDGEMENT

(1.) THE petitioner has filed this petition under Section 439 of Cr.P.C. seeking his release on bail in Crime No. 52/2014 for the offences punishable under Sections 498 -A, 302, 304(B) r/w. Section 34 of IPC and under Sections 3 and 4 of Dowry Prohibition Act, registered by the Nelogi Police Station.

(2.) THE case of the prosecution is that the father of the deceased Maremma filed a complaint before the jurisdictional police on 17 -03 -2014 alleging that due to ill -treatment and harassment given by the husband of the deceased and other family members for non -payment of the dowry amount, the deceased Maremma died. However, the complainant was informed that the deceased died due to electric shock. Accordingly, a case was registered against the petitioner and his family members.

(3.) THE specific contention of the learned counsel appearing for the petitioner is that when deceased -Maremma switched on the motor, she was electrocuted and died. There is no allegation of demanding dowry prior to the death of Maremma and only after the death of Maremma, with a malafide intention, the allegation has been made regarding demand of dowry. The petitioner is a resident of Nelogi village, Gulbarga and he owns agricultural properties. For the unfortunate event, the petitioner cannot be held responsible and hence sought for bail.