NANJEGOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been filed by the petitioners - accused Nos.1 and 2 under Section 439 of Cr.P.C. to enlarge them on bail in Crime No.301/2018 of K.R. Pet Rural Police Station, Mandya District, for the offences punishable under Sections 498A, 306 read with Section 34 of IPC and Sections 3 and 4 of the Dowry Prohibition Act, 1961.

(2.) I have heard the learned counsel for the petitioners - accused Nos.1 and 2 and the learned High Court Government Pleader for respondent No.1. Complainant has also engaged the counsel by filing Vakalath. Heard Sri. C.S. Premkumar, learned counsel for the complainant.

(3.) The genesis of the complaint discloses that the marriage of daughter of the complainant was performed with petitioner No.2 - accused No.2 about eight years back. At the time of the marriage, dowry was given in the form of cash and gold and after two years, the daughter of the complainant was subjected to both physical and mental harassment. In the meanwhile, she has given birth to a male and a female child. Due to the ill-treatment and harassment, the complainant paid Rs.2,00,000/- and requested the accused to lookafter his daughter well. Accused No.2 addicted to bad vices and accused Nos.1, 3 and 4 used to insist the deceased to bring more dowry from her parents' house. Subsequently, an amount of Rs.75,000/- was paid and also gold of 35 grams was given, but the said ill-treatment and harassment continued and even on advice made by the complainant, it was continued. On 30.09.2018, the complainant was informed over the phone that his daughter has been murdered. Complainant came and saw the body and filed the complaint. On the basis of the complaint, a case has been registered and after investigation, the charge-sheet has been filed under Sections 498A, 306 read with Section 34 of IPC and Sections 3 and 4 of the Dowry Prohibition Act, 1961.