HARISH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by accused No.1 under Sec. 483 of Bharatiya Nagarik Suraksha Sanhita, 2023 praying to grant bail in Crime No.222/2025 of Tumakuru Women Police Station registered for the offences punishable under Ss. 80, 85, 352, read with Sec. 3(5) of Bharatiya Nyay Sanhita, 2023 and Sec. 4 of Dowry Prohibition Act, 1961.

(2.) Heard the learned counsel for petitioner and the learned High Court Government Pleader for respondent/State.

(3.) The learned counsel for petitioner would contend that the incident has taken place on 3/11/2025 at 08.30 a.m. and the FIR has been filed on 4/11/2025 at 06.30 p.m. and there is a delay in filing the complaint. In the complaint, it is mentioned that the complainant after discussing with the family members has filed the complaint. The complaint itself indicates that the complaint has been filed to falsely implicate the petitioner. There is no any harassment for dowry by this petitioner to the deceased. The deceased was suffering from psoriasis. The deceased went to her parents' house twenty days prior to she committing suicide. During those twenty days, there was no any harassment by this petitioner, and therefore, suicide cannot be attributed to the petitioner's demand for dowry etc. The deceased had quarrelled with her sister and, as she was suffering from psoriasis, she is stated to have committed suicide. As the charge sheet is filed, the petitioner is not required for further interrogation. There are no criminal antecedents of the petitioner. With this, he prayed to allow the petition.