RENUKAPRASAD Vs. STATE

JUDGEMENT

(1.) The present petition has been filed by the petitioner/ accused No.1 under Section 439 of Cr.P.C. to release him on bail in Crime No.123/2018 of Women Police Station, Tumakuru, for the offences punishable under Sections 498A, 304B r/w Section 34 of Indian Penal Code.

(2.) I have heard the learned counsel appearing for the petitioner and the learned High Court Government Pleader appearing for the respondent-State.

(3.) The gist of the complaint is that the daughter of the complainant Lavanya was given in marriage to accused No.1 on 03/04.05.2018. At the time of performing the marriage some gold ornaments, two wheeler vehicle and dowry was paid and for sometime her daughter stayed happily and thereafter her daughter called the complainant over the phone and informed that in-laws are ill-treating and harassing for demand of Rs.5,00,000/- as additional dowry. An amount of Rs.1,00,000/- has bee paid through her daughter, subsequently again the accused continued the physical ill-treatment and harassment and the same was also informed by the deceased to the complainant. The complainant advised to take care, they will come and pacify the things. They went and pacify the things, but again on 15.12.2018 her daughter called and informed that the accused persons are subjected her to physical and mental cruelty and again forcing her to bring Rs.5,00,000/-and on the same day at about 12.00 A.M. accused No.1 called the complainant and informed that her daughter died by committing suicide. They went to the house of the in-laws and by verifying, they came to know that her daughter has committed suicide by hanging because of the ill-treatment and harassment caused by the accused for demand of dowry. On the basis of the complaint, a case has been registered.