VINAYAK Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) Gandhi Chowk Police, Vijaya-pur, have laid a charge sheet against petitioner and others for the alleged offences punishable under Sections 498A, 304B r/w Section 34 of IPC and also for the offence punishable under Section 4 of the Dowry Prohibition Act, 1961.

(2.) Sri. Tukarama Ramachandra Sugathebar-father of deceased-Vidhyashree, Devarahi-pparagi village, Sindagi Taluk has lodged a complaint. It is alleged that, his third daughter Vidhyashree was given in marriage to petitioner about four years prior to the lodgment of the complaint. Petitioner and said Vidhyashree lead married life and they were blessed with two children. It is alleged that petitioner and other family members of the petitioner started demanding for more money and gold articles in consideration of the marriage. In fact, about a year prior to the lodgment of the complaint, complainant has given a sum of Rs.1,00,000/-, in spite of that, they were not satisfied and ill-treatment continued. It is stated that about a month prior to the lodgment of the complaint, the deceased-Vidhyashree has complained that her husband and other family members were ill-treating and harassing her. It is also alleged in the complaint that on 13.08.2015 complainant demanded the petitioners to send Vidhyashree to his village in connection with a festival. As Vidhyashree was not well, the accused denied for the same and told the complainant that after the festival he can take her.

(3.) In this background, on 15.08.2015, complainant received a message that Vidhyashree committed suicide in the house of the accused/petitioner. It is alleged that due to the ill- treatment and harassment meted out to her by the accused persons, said lady committed suicide. On these allegations, the police have thoroughly investigated the case and filed charge- sheet. During the course of investigation and after the charge-sheet being filed, it appears, other accused persons have filed bail petitions and all other accused persons have been released on bail except the petitioner.