YANKOJI @ VENKATESH Vs. STATE BY SUBRAMANYAPURA POLICE STATION

JUDGEMENT

(1.) The present petition has been filed by the petitioner-accused No.2 under section 439 of Cr.P.C,, 1973 seeking to release him on bail in Crime No.423/2018 of Subramanyapura Police Station, Bengaluru, for the offence punishable under Sec. 498, 304(B) read with Sec. 34 of Penal Code and also under section 3 and 4 of Dowry Prohibition Act, 1961.

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

(3.) The gist of the complaint is that the daughter of the complainant was got married to accused No.1 on 21.04.2017. At the time of marriage the accused No.1 and their family on demand received a sum of Rs. 65,000.00 and 30 gms of golden articles as dowry. Thereafter, she leaved together in Bengaluru along with the petitioner, father-in-law, brother-in-law and sister-in-law. When she was staying with them, the family members along with accused No.1 started ill-treating and harassing her. She was threatened by accused No.1 and petitioner that they would kill her for additional dowry. The same was intimated by the deceased to the complainant. In this connection, the Panchayat was also convened and was advised to look after the deceased very well in future. It is further stated that when she had come to her father's house for festival, there also she informed that accused-petitioner is again ill-treating and harassing her. Again panchayat was convened and accused-petitioner pretended to look after the deceased properly and took the deceased to their house in Bengaluru. On 29.12.2018 the daughter of the complainant committed suicide by hanging to the ceiling fan. On the basis of the complaint, a case has been registered.