SRI DEVARAJA Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) This is a petition filed by the petitioner/accused under Section 439 of Cr.P.C., seeking his release on bail for the offences punishable under Sections 498-A and 306 IPC registered in the respondent - Doddaballapura Rural Police in.

(2.) 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. The brother of the deceased is the complainant wherein it is stated that the present petitioner used to ill treat and harass the deceased and when it became intolerable, the deceased firstly caused the death of her daughter and thereafter she committed suicide by hanging.

(3.) Learned counsel appearing for the petitioner / accused submitted that the marriage of the petitioner with the deceased took place at about 8 years back and two children are born in the wed lock, one male and one female; there are no serious allegation in the complaint; the petitioner is having aged mother and one small son and there is no other person in the family to look after them and since now the investigation is completed and charge sheet is filed, he sought for release of the petitioner on bail by imposing reasonable conditions.