AMBARISHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned Government pleader appearing for the respondent - State.

(2.) Petitioner is accused No.1 in Cr. No.289/2014 on the file of the respondent Kadur Police Station, Chikkmagaluru District for the offences punishable under Sections 302, 306 and 304-B r/w Section 149 of IPC and Sections 3, 4 of Dowry Prohibition Act. He is in judicial custody since last 8 months and hence he has filed this bail application under Section 439 of Cr.P.C.

(3.) The case of the prosecution is that one Lokesh lodged a complaint against the petitioner and others with the respondent - Police alleging that his sister was given in marriage with the petitioner accused No.1 on 13.11. 2014. It is alleged petitioner is having illicit relationship with one Eramma of the same village. It is further alleged that petitioner and other accused have physically and mentally harassed and tortured the deceased. Several panchayaths were held in this regard. Villagers advised the petitioner to lead happy married life. In spite of that petitioner and other accused persons tortured the deceased. Being unable to bear the harassment by the petitioner and other accused on 14.12.2014 the deceased consumed some poison. Initially she was removed to Government Hospital at Kadur and on the advise of the Doctor she was then shifted to Shimoga Hospital, but on the way to Shimoga she died. On the basis of the said complaint the respondent - Police registered a case and took up the investigation.