YOGESH Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the petitioner's counsel and the learned HCGP for respondent-State.

(2.) This petition is under Section 439 of Cr.P.C. Petitioner is accused No.1 in Crime No.362/2017 registered at the respondent-police station for the offence punishable under Section 304(B) and 498(A) read with 34 of IPC .

(3.) The complaint was made by Kavya P. sister of the deceased namely Pavithra. The complaint discloses that deceased Pavithra was given in marriage to the petitioner. There is an allegation that at the time of marriage, this petitioner and his parents demanded for dowry and even after the marriage, the accused used to torture deceased by putting forward demand for dowry. There used to take place quarrel very often in the house. Therefore, the deceased used to come back to her parents house and live there for some time. At last, after some conciliation, it appears that the deceased went back to the house of the accused. On 01.10.2017 at about 2.30 p.m., the complainant received a call from this petitioner and came to know that Pavithra had committed suicide by hanging herself.