RAVINAIKA S.K. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Crl.P.No.7148/2018 is filed by the petitioner - accused No.1 under Section 439 of Cr.P.C. to release him on bail and Crl.P.No.7121/2018 is filed by petitioners - accused Nos.2 to 4 under Section 438 of Cr.P.C. to enlarge them on bail in Crime No.292/2018 of Periyapatna Police Station for the offences punishable under Sections 498-A, 302 and 201 read with Section 34 of IPC and also under Sections 3 and 4 of Dowry Prohibition Act.

(2.) I have heard the learned counsel for the petitioners and learned HCGP for the respondent - State.

(3.) Gist of the complaint is that the marriage of the deceased - Pallavi was performed with petitioner - accused No.1 on 17.06.2018. During the marriage, dowry was given, but inspite of the said dowry, the petitioners used to insist to bring some more dowry from the parental house. It is further alleged that they had sent the deceased to her parental house during ashada, at that time also there was a demand for money from the deceased. On 18.08.2018, at about 9.18 a.m, the deceased had sent a message alleging about the harassment meted out by her at the matrimonial home and subsequently on 20.08.2018 at about 7.16 a.m., complainant received a phone call from the aunt of the petitioners informing that pallavi had committed suicide. It is further alleged that when the parents of the deceased went to the spot and observed that there were no marks on the neck whereas, she had suffered injury over nose and chest and there are no signs of suicide. They refused to file complaint and also for the post mortem. It is further alleged that the other persons threatened the complainant and his relations not to file the complaint and thereafter, the body was culminated by burning and subsequently, complaint was registered.