A.C. MANJUNATH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is arraigned as Accused No.1 in Crime No.136/2019 on the file of the respondent-Police for the offences punishable under Sections 304B and 498A of IPC.

(2.) Heard the learned counsel appearing for the parties and perused the records.

(3.) The brief factual matrix of the case are that: Smt. Prajwala, the 4th daughter of the complainant Sri Narasimhappa of Shravandana Halli in Madhugiri Taluk, Tumkuru District, was given in marriage to the petitioner in the year 2014 i.e., on 20.08.2014. The petitioner was a practicing Advocate and after the marriage from 2014, the husband and wife lived happily with each other. It is stated in the complaint itself that the petitioner and the deceased were residing together in Sanjaya Nagar, KEB Layout, Bengaluru. At the time of marriage, the petitioner has accepted that he would allow for continuation of the education of his wife Prajwal, who intend to do her M.Sc., and he also in fact got her admitted to M.S.Ramaiah College to continue her M.Sc., studies. After she started going to the college, the petitioner started suspecting her fidelity and conduct and also it is alleged thereafter, all the accused started ill-treating and harassing her in demand of some more money, site or a house in favour of the petitioner. There were lot of compromise talks between the parties on several occasions and the deceased went to her parental house and stayed there for 1 or 1 1/2 months and from there itself, she attended the college and after compromise, they again started living together. But, in the year 2019, in the morning at about 10.00 a.m., the deceased committed suicide by hanging herself in the house of the petitioner.