DAYANANDA BOVI Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been filed by the petitioner/accused No.1 under section 439 of Cr.P.C., 1973 to release him on regular bail for the offences punishable under Sections 498(A), 302, 304(B) r/w 34 of IPC and also under sections 3 and 4 of Dowry Prohibition Act in Crime No.112/2017 of Tiptur Rural Police Station (SC No.10003/2018) on the file of 5th Additional District and Sessions Judge Court, Tiptur.

(2.) I have heard the learned counsel appearing for the petitioner and the learned High Court Government Pleader appearing for the respondent/State.

(3.) The gist of the complaint are that the deceased got married with the accused/petitioner herein on 23.12.2012 and at the time of marriage an amount of Rs. 50,000/- and gold ornaments were given. Subsequently the accused/petitioner addicted to bad voices and started ill-treating and harassing the deceased for demand of dowry. It is further alleged that prior to six months of the alleged incident the deceased was also assaulted and caused bleeding injuries and the mother-in-law and father-in-law got her treated and thereafter again the ill-treatment and harassment continued and on 23.7.2017 at about 4.00 p.m. she was ablaze and came out of the house seeking for help. By seeing the same the neighbours Chandrashkar, Dasamari and others brought blanket and extinguished the fire as she has sustained burn injuries and in the meanwhile the husband of the deceased also came there and somebody called 108 ambulance and thereafter the husband of the deceased took her to the Government Hospital, Tiptur and subsequently the brother of the deceased filed the complaint on 25.7.2017.