BHUSHAN MALLIK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioners Sri.A.Ravishankar and also the learned Additional SPP Vijaykumar Majage for respondent-State.

(2.) The present revision petition has been filed by petitioners-accused Nos.3 and 4 challenging the order dated 1.8.2018 passed by XLV Additional City Civil and Sessions Judge, Bengaluru, in S.C.No.660/2015 whereunder the application filed under Section 227 of Cr.P.C. came to be dismissed. Challenging the legality and correctness of the order the petitioners-accused Nos.3 and 4 are before this Court.

(3.) The gist of the complaint is that the deceased and accused No.1 got married on 7.4.2014 and at that time the bride's family gave clothes, jewellery worth Rs.6,00,000/- to the family of the groom in addition to spending Rs.5,00,000/- towards marriage. It is further alleged that a sum of Rs.2,00,000/- was given in cash to purchase furniture, a sum of Rs.2,00,000/- was given for miscellaneous expenses of the marriage. It is further alleged that all these accommodations were made upon the demand made by the family of the groom. It is further alleged that the accused persons after marriage started torturing and inflict the cruelty for having given less dowry in the marriage and persisted to demand a car worth Rs.6 to 7 lakhs and an amount of Rs.15 Lakhs towards marriage expenses, for which the complainant assured the parents of the groom's family. It is further alleged that accused Nos.3 and 4 came to Bengaluru in the first week of June and stayed for 10 to 15 days. During that particular period they harassed for demand of dowry. Because of the said cruelty and other aspects the deceased committed suicide on 13.10.2014. On the basis of the complaint a case was registered and after investigation the charge sheet has been filed. Earlier the petitioners-accused approached this Court against the order of discharge. This Court in Criminal Revision Petition No.96/2018 by order dated 9.2.2018 remitted the case by issuing certain guidelines. After remittal the Court below has passed the impugned order.