MAYUKH MUKHERJEE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner, sole accused in S.C.No.859 of 2023 pending before the XLV Additional City Civil and Sessions Judge, Bengaluru arising out of crime in Crime No.47 of 2023 registered for offences under Ss. 498A, 306 and 34 of the IPC is before this Court calling in question the entire proceedings.

(2.) Sans details, facts germane are as follows:- The 2nd respondent is the complainant, father-in-law of the petitioner. The petitioner gets married to one Piyali Mukherjee ('the victim'), the daughter of the complainant on 5/2/2021. It appears that the relationship between the two turned completely sore and on several grievances, she commits suicide by hanging herself on 24/2/2023. The 2nd respondent/father then registers a complaint against the husband, mother-in-law and father-in-law of the deceased for having abetted the suicide of the victim on demand of dowry. The complaint is registered on 26/2/2023 which results in a crime in Crime No.47 of 2023. The police conduct investigation and file a charge sheet. While filing the charge sheet the father-in-law and mother-in-law of the deceased are dropped as nothing was found against them and charge sheet is filed only against the petitioner/husband. The matter is committed to the Court of Sessions where it is registered as S.C.No.859 of 2023. On 23/8/2023 the Court of Sessions directs the matter to be posted for framing of charges. It is at that juncture the petitioner knocks the doors of this Court in the subject petition.

(3.) Heard Sri Sandesh J. Chouta, learned senior counsel appearing for the petitioner, Sri P. Thejesh, learned High Court Government Pleader appearing for respondent No.1 and Smt J. Deepa, learned counsel appearing for respondent No.2.