R. SHAILESH KUMAR 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.369/2025 of Thalaghattapura Police Station registered for the offences punishable under Sec. 80(2), read with Sec. 3(5) of Bharatiya Nyaya Sanhita and Ss. 3 and 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 the petitioner would contend that the petitioner married the deceased on 21/11/2021, and out of the said wedlock, a daughter was born, who is aged about two and a half years. The said daughter is now residing in the house of petitioner along with his parents. The petitioner has to take care of the said child. The allegation against the petitioner is that he suspected the fidelity of the deceased and harassed her in that regard. There is no allegation against the petitioner of the demand of dowry. The petitioner had taken the deceased to the hospital and intimated the same to the parents of the deceased. Accused Nos.2 to 4 have been granted anticipatory bail by the Sessions Court, even though there are allegations of dowry demand and harassment of the deceased against them. The petitioner is a software engineer working in Bangalore. The charge sheet does not contain the statement of any neighbour of the petitioner. This itself indicates that there was no harassment by the petitioner or the other accused towards the deceased in their house. As the charge sheet is filed, the petitioner is not required for further investigation. There are no criminal antecedents of the petitioner. With this, he prayed to allow the petition.