SUNIL KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is seeking to be enlarged on bail in the event of his arrest pursuant to the proceedings to be initiated in Crime No.43/2019 for the offences punishable under Sections 498A, 323, 312, 307, 354, 504, 506 read with Section 34 of IPC.

(2.) The case that is made out by the complainant is that the complainant had married the petitioner on 27.11.2016. It is further stated that the complainant's family had paid amount to the petitioner and his family and had also given gold ornaments and silver items. It is further stated that there were repeated demands for dowry. It is also stated that the petitioner had conceived and there was termination of pregnancy against her will.

(3.) It is stated that on 7.3.2019 when the complainant had gone to the market to bring vegetables and was back, she noticed that the house was filled with Liquefied Petroleum Gas (LPG) and the petitioner had stated that he wanted to do away with the complainant and hence, he had resorted to such an act.