T. K. GIRISH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused under Section 439 of Cr.P.C. seeking his release on bail of the offences punishable under Sections 498A and 302 of IPC, registered in respondent - police station Crime No.231/2016. But after conducting the investigation, charge sheet came to be filed for the offence punishable under Section 306, 324 and 498A of IPC.

(2.) Brief facts of the prosecution case that the father of the deceased lodged the complaint, wherein he has stated that the deceased was given in marriage to the petitioner about nine years back. It is also stated in the complaint that the accused was suspecting the fidelity of the daughter of the complainant whenever she used to receive the phone calls and on that ground the petitioner was giving ill-treatment and harassment to her and because of the said ill-treatment and harassment, she committed suicide. On the basis of the said complaint, case came to be registered for the said offence.

(3.) Heard the arguments of the learned counsel appearing for the petitioner/accused and also the learned High Court Government Pleader appearing for the respondent-State.