SHEKHAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) I have heard the arguments of the petitioner s counsel and also the learned HCGP for respondent- State.

(2.) The factual matrix of the case is that the deceased marriage was solmanized with this petitioner four years ago and she was subjected to dowry harassment and also an allegation that this petitioner was doubting the fidelity of the deceased and the same was informed to the complainant on 9/10/2018 i.e. one day prior to the committing of the suicide. She came to know through the relatives that the deceased committed suicide and immediately, he rushed to the hospital along with his wife and found the dead body and hence, immediately he lodged the complaint against this petitioner and also parent-in-law. Based on the complaint, police have registered a case for the offence punishable under Section 498-A, 304B r/w 34 of IPC. Now, the charge sheet is also filed after the investigation deleting the parent-in-laws in the charge sheet and only arrayed accused No.1, i.e. the husband as sole accused.

(3.) The main contention of this petitioner in this petition that he has been falsely implicated in the case and petitioner being implicated at the instance of the persons who are having ill will against the petitioner. The petitioner is a coolie by profession and if he is not released on bail, his parents will be put to great hardships and loss. Now, the investigation has been completed. There is no need to continue the petitioner in the custody and hence, he may be enlarged on bail and he is willing to undertake that he will not tamper the prosecution witnesses.