ABHISHEK N Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been filed by the petitioner/accused No.1 under Section 439 of Cr.P.C. seeking to release him on bail in S.C. No.2000/2018 (Crime No.0147/2018) of Kothanur Police Station for the offences punishable under Sections 498(A), 304(b) read with 34 of Indian Penal Code (for short 'IPC') and Section 3 and 4 of Dowry Prohibition Act.

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

(3.) Gist of the complaint is that deceased Gayathri was given in marriage to the petitioner- accused No.1 on 27.04.2014 by paying some dowry and thereafter it is alleged that the members of the petitioner's family did not take care and they used to ill treat and harass for demand of dowry. In this regard, on 22.07.2018 at about 10.30 p.m. deceased Gayathri committed suicide by hanging in a matrimonial home. On the basis of the complaint, earlier a case was registered under Section 306 and 34 of IPC and at the time of filing charge sheet, now charge sheet has been filed under Sections 498(A), 304(b) read with 34 of IPC and Sections 3 and 4 of Dowry Prohibition Act. It is the submission of the learned counsel for the petitioner/accused that other accused persons have already been released on bail, under the similar facts and circumstances, the petitioner-accused is entitled to be released on bail on the ground of parity.