MALLANGOUDA Vs. STATE OF KARNTAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused for grant of bail in Crime No.63/2019 which is numbered as Spl. SC/ST No.19/2019 on the file of the Prl. District and Sessions Judge, Haveri for the offences punishable under Sections 302 and 498-A of IPC and Sections 3(1)(R) and 3(2)(V) of SC/ST (Prevention of Atrocities) Act.

(2.) The facts briefly stated in the petition are that on the complaint filed by the brother of the deceased Smt. Deepa W/o Mallanagouda Patil, the police have registered the case. The allegations are that the petitioner/accused was following the complainant's sister Smt. Deepa. On enquiry, through the elders, the accused/petitioner informed that he is loving his sister Deepa. Later on as per advice of the elders, the accused/petitioner married his sister Deepa. The said marriage was registered on 11.12.2018 before the Sub- Registrar, Shiggaon. After the marriage, the accused/petitioner, his parents and other relatives started harassing the complainant's sister saying that she belongs to backward community. For the said reason, all the accused persons were causing physical and mental harassment. On 19.04.2019, the complainant got information over the phone that his sister was admitted to government hospital, Shiggaon and she has expired on account of the assault done to the petitioner. On registering the case, the police have taken up investigation and the accused/petitioner was arrested on 21.04.2019, since then, he is in judicial custody. The bail petition filed before the I Addl. District and Sessions Judge, Haveri was rejected.

(3.) Heard the learned counsel for the petitioner and learned HCGP for the respondent-State. Despite service of notice on the complainant, he has remained absent. Perused the charge sheet records available at this stage.