NARESH KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition is filed by accused No.1 under Section 439 of Cr.P.C. praying to release him on bail in Crime No.210/2018 of K.R.Puram Police Station for the offences punishable under Sections 498A, 304B r/w.34 of IPC and Sections 3 and 4 of Dowry Prohibition Act.

(2.) I have heard the learned counsel for the petitioner and the learned HCGP for the respondentState.

(3.) The gist of the complaint is that deceased got married with accused No.1-petitioner herein on 19.3.2018. Accused No.1 was working as Mechanic in Railway Department. On 22.3.2018 marriage reception was performed. At the time of marriage, complainant gave gold ornaments, etc. in the form of dowry. Thereafter accused No.1 started ill-treating and harassing the deceased both physically and mentally by pressurizing her to bring some more dowry. Due to illtreatment and harassment by the petitioner, on 9.4.2018 early morning, the deceased committed suicide by hanging in the house of the petitioner. On the basis of the complaint, a case has been registered.