YALLAPA AND ORS. Vs. STATE

JUDGEMENT

(1.) The present petition has been filed by the petitioners/accused Nos.1 and 2 under Section 439 of Cr.P.C., to release them on bail in Crime No.423/2018 of Subramanyapura Police Station for the offence punishable under Section 498A, 304B read with 34 of IPC and Section 3 and 4 of Dowry Prohibition Act, 1961.

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

(3.) Gist of the complaint is that the marriage of the daughter of the complainant was performed with petitioner/accused No.1 on 21.04.2017 by giving some dowry and gold articles. Subsequently, there was illtreatment and harassment caused by the petitioners/accused to the deceased for bringing the additional dowry and gold. Because of the ill-treatment and harassment, the deceased committed suicide by hanging on 29.12.2018. On the basis of this complaint, the said case has been registered.