R M HAMPAYYA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and learned Government Pleader. Perused the records.

(2.) This petition is filed under Section 439 of Cr.P.C. seeking regular bail in respect of a case registered against the petitioner in Cr.No.53/2015 by Sindhanoor Police Station. Offences are punishable under Sections 304B and 302 of IPC. After concluding investigation, charge sheet is filed for the offences punishable under Section 498A and 302 of IPC and Sections 3 and 4 of DP Act. The petitioner is in judicial custody since 4 months.

(3.) The case on hand relates to the death of a lady by name Shwetha Rani, wife of the present petitioner. She is stated to have committed suicide being unable to withstand the torture meted out to her for demand of dowry. Their marriage was solemnized on 26.4.2012 and she is stated to have given birth to a girl child. The petitioner, his sister and mother were stated to be coercing the deceased to bring dowry and being unable to withstand the torture meted out to her, she committed suicide on 17.4.2015.