BHARAT Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) THIS is a petition filed by the petitioner accused u/S 439 of Cr.P.C. seeking his release on bail of the alleged offences punishable u/S 498 -A, 302 and 201 of IPC registered in the respondent -Police Station Crime No. 102/2015.

(2.) BRIEF facts of the prosecution case as mentioned in the petition, in the year 1980 complainant married with Prakash Shankar Shivadakar of Nippani and she gave birth to a daughter Ranjana. Her husband died in the year 1994. Complainant was given in marriage thereafter to one Anil Dinakar Kokani and complainant gave birth to three daughters, namely, Shilpa, Deepa and Pooja and a son by name Omkar. After the death of her first husband the complainant's daughter Ranjana was taken care of complainant's mother Housabai. Ranjana studied upto 12th Standard. Thereafter on 18.06.1999 Ranjana was given in marriage to one Bharat Jyothi Mane, i.e., the present petitioner and her in laws used to call her as Asha. Ranjana gave birth to two sons, Prathamesh and Hrishikesh. After the marriage the petitioner has provided further education to Ranjana, who completed D.Ed., B.A., and M.A. From the last six months back the petitioner used to ill treat Ranjana by saying not to dress in a particular manner and not to speak in mobile and after knowing about the ill -treatment, the complainant and her mother Housabai, Latha and Ujwala had been to the house of her daughter wherein they have advised the petitioner to lookafter her properly. Again mother of the complainant had been to Kooganahalli on 07.06.2015 and she stayed for 15 days returned on 22.06.2015. After return Housabai informed the complainant that Ranjana used to wear jeans pant and used to go on vehicles with 2 -3 mobiles. Ranjana's husband used to suspect her character and he used to say that he will finish her.

(3.) SUBSEQUENTLY , i.e., after nearly two months, present complaint has been filed on 21.08.2015 wherein allegations are made against the present petitioner that it is he who is responsible for the death of Ranjana. On the basis of the complaint a case is registered for the alleged offences against the petitioner. Hence, petitioner is before this Court.