VEERESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is a bail petition filed under Section 439 of Cr.P.C. seeking to enlarge the petitioner on bail in Crime No.46/2019 of Alawandi Police Station now pending in C.C.No.744/2019 on the file of the Additional JMFC Court, Koppal for the offences punishable under Sections 498-A and 306 read with Section 34 of IPC.

(2.) The case of the prosecution in brief is that on 26.03.2019 the complainant one Adappa Basappa Kambar filed a complaint before the respondent police. He has alleged in the complaint that his daughter Vijayalakshmi was given in marriage to accused No.1 and that their marriage was performed about one year four months back and they led happy marital life only for about three months after the marriage and thereafter accused Nos.1 and 2 were torturing his daughter on one or the other grounds. They were torturing his daughter on the ground that she does not know cooking and also that she has not brought dowry and were demanding additional dowry from her parental house. As she could not tolerate the harassment she died by committing suicide in her matrimonial house by strangulating herself. The said fact was informed to him by her relatives. On the basis of the said complaint, the respondent police registered the case against accused Nos.1 and 2. In the course of investigation the petitioner was arrested. It is submitted that after completing the investigation the police have filed the charge sheet against the accused for the aforesaid offences.

(3.) The petitioner has stated that the allegations made in the complaint against him are false and concocted. He never instigated the deceased to commit suicide and he never demanded dowry. Himself and his grandmother were busy with their business till late night and the deceased was alone in the house at the time of the incident and he does not know what made her to take such a harsh decision. On coming to know about the incident, himself and his grandmother took the deceased to hospital. He is permanent resident of Alwandi village having movable and immovable properties and there are no chance of absconding. He is ready to abide by the conditions which may be imposed by the Court and to furnish adequate surety.