MARAPPA REDDY 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 alleged offences punishable under Sections 498(A), 304B of IPC, registered in respondent-police station.

(2.) Brief facts of the prosecution case as per the complaint averments are, father of the deceased is the complainant, wherein he has stated that his daughter marriage with petitioner-accused was performed in the year 2013. For about two years she was living happily. There afterwards, the petitioner started troubling her and was insisting her to bring the dowry amount from her parental place. At the first time, complainant paid Rs.75,000/- and second time he paid Rs.50,000/- for the happiness of his daughter. It is also contended in the complaint that her daughter used to inform him over the phone about the ill-treatment and the harassment given by the petitioner insisting her to bring the dowry amount.

(3.) Learned counsel for the petitioner made submission that except general allegations, no specific allegations are made in the complaint with regard to the dowry amount. He also made the submission that there are two children who are small in the age group of 2 to 4 years respectively. The petitioner is the only person to look after the children. Investigation is completed and chargesheet is filed. By imposing the reasonable conditions, he may be admitted to grant regular bail.