ASHWATHNARAYANA G.K. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner-accused is before this Court seeking grant of anticipatory bail in Crime No.242/2023 of Manchenahalli Police Station, pending in S.C.No.19/2024, on the file of the III Additional District And Sessions Judge, Chikkaballapura, registered for the offences punishable under Ss. -498A and 304B of Indian Penal Code (for short 'IPC') and Ss. -3 and 4 of DP Act on the basis of the first information lodged by the informant - Akhila Bhi.

(2.) Heard Sri.Kumara.K.G., learned counsel for the petitioner and Sri.Vinay Mahadevaiah, learned High Court Government Pleader for the respondent-State. Perused the materials on record.

(3.) Learned counsel for the petitioner submits that the petitioner is the sole accused. He is innocent and law abiding citizen. He has not committed any offence as alleged. He has been falsely implicated in the matter without any basis. The petitioner and the deceased were married on 14/7/2022. It was a love marriage. The petitioner never harassed the deceased either for dowry or for any other purpose, but she was found dead by hanging on 11/12/2023. No death note was found in that behalf. The mother of the deceased approached Assistant Commissioner and lodged first information making bald allegations. Investigation was completed and charge sheet was filed. The petitioner is the permanent resident of the address mentioned in the cause title to the petition and is ready and willing to abide by any of the conditions that would be imposed by this Court. Hence, he prays to allow the petition in the interest of justice.