MANJUNATH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused No. 1 under Section 439 of Cr.P.C. seeking his release on bail for the offences punishable under Sections 304B, 498A read with Section 34 of IPC and also Sections 3 and 4 of Dowry Prohibition Act, registered in respondent-Police Station in Crime No. 62/2017.

(2.) The mother of the deceased is the complainant in this case, wherein it is stated that her daughter was given in marriage to accused No. 1 about three years prior to the incident. For the period of one year the couple led happy marital life. Thereafter wards they started to ill-treat her and they have also harassed to bring dowry amount from her parental place. The further statement goes to show that even one day earlier to the incident deceased went to her husband place and then came back and she committed suicide in the house of the complainant. On the basis of the said complaint case came to be registered for the said offences.

(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.