MANJUNATH V Vs. STATE

JUDGEMENT

(1.) Petitioner who is the sole accused in Crime No.155/2019 is seeking to be enlarged on bail in connection with his detention pursuant to the complaint lodged with respect to the offences punishable under Sections 498A, 306 of IPC and Sections 3 and 4 of the Dowry Prohibition Act, 1961.

(2.) The complaint has been filed stating that the petitioner and the deceased were married and from the said wedlock they have two children. It is further stated that the brother of the deceased had lodged a complaint stating that his sister had committed suicide and that the petitioner was responsible for the same and the death of the petitioner's wife was solely due to the harassment for dowry by the petitioner and also the acts of cruelty inflicted upon the deceased.

(3.) It is noticed that the petitioner had been arrested on 22.08.2019 and has been in custody since then. It is also to be noticed that charge sheet has been filed after investigation.