SHARABANNA Vs. STATE

JUDGEMENT

(1.) This bail petition is filed under Section 439 of Cr.P.C., seeking to grant regular bail to the petitioner/accused No.4 in Crime No.485/2018 of Shahapur Police Station, for the offences punishable under Sections 323, 498(A), 306 r/w Section 34 of IPC. Initially, the FIR was recorded for the alleged offences punishable under Sections 498(A), 302 r/w Section 34 of IPC. After completion of investigation, when the chargesheet is filed, the offence under Section 302 of IPC was dropped by invoking Sections 323 and 306 of IPC against the accused.

(2.) Factual matrix of the case are as under: It is evident from the complaint that one Adappa lodged a complaint alleging that his sister Amruta @ Amaramma was given in marriage to petitioner/accused No.4 in the year 2009 as per the customs prevailing in their society. Subsequent to marriage, she was blessed with a male baby who is aged about 18 months at the time of incident. It is alleged that accused used to give physical and mental harassment to the deceased- Amruta @ Amaramma in order to bring dowry of Rs.2,00,000/- from her parents. Parents of the deceased arranged Rs.1,00,000/- and the same was paid to the accused. Despite of which, the accused was giving physical and mental harassment to the deceased in order to bring remaining amount of Rs.1,00,000/- from her parental house. Being unable to bear with the harassment meted out to her, the deceased committed suicide by hanging on 22.12.2018 in the house of her husband. On filing of the complaint before the respondent-Police, a case came to be registered for the aforesaid offences and proceeded for investigation of the case.

(3.) I have heard the learned counsel for the petitioner as well as the learned High Court Government Pleader for respondent and perused the records of the case.