K.L. MURTHY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has filed the application under Section 439 of Cr.P.C. seeking to be enlarged on bail, as he is detained in relation to the proceedings in Crime No.79/2019 on the file of Senior Civil Judge & JMFC Court, Holalkere, Chitradurga relating to the alleged offences punishable under Sections 498A, 304B read with Section 34 of IPC and Sections 3 and 4 of the Dowry Prohibition Act, 1961.

(2.) The petitioner is said to be a lecturer at Government Girls Pre-University College, Belur. The complaint makes out the facts that the deceased was married to the petitioner which was as per the custom and within the wedlock they have a son aged two years.

(3.) It is alleged that accused No.1, his mother and sister have been abusing and harassing the deceased in order to force her to bring dowry. It is stated that on 17.04.2019 on the basis of a telephone call received from accused No.3, it has come to the complainant's knowledge that her daughter had died. On the basis of the complaint registered, the petitioner has been taken into custody on 18.04.2019.