PARAMESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The deceased in the case is one Susheela. Accused is Paramesh @ Pujari Parameshi @ Parameshi-her husband. The criminal case is registered against him in Crime No.10/2018 dated 15/1/2018 for the offences punishable under Sections 498A, 302, 201, 304B, r/w Sec. 34 of Penal Code and sections 3 and 4 of Dowry Prohibition Act.

(2.) The marriage of the petitioner with Susheela was performed on 3/5/2015 at Karur. The marital house of Susheela constituted her husband, mother-in-law and brother-inlaw. Accused No.1 had received dowry in the form of gold from the parents of Susheela and also demanding additional dowry of Rs. 50,000.00 that was not paid. A Panchayat was also held. It is stated that on 15/1/2018, Susheela was strangulated and neck was pressed by the petitioner to ensure that he murdered her or he murdered his wife by strangulating her. It is also stated on the earlier occasion also accused No.1 was harassing the victim and also tried to kill her. Susheela was admitted to out patient department and at that time accused No.1 ran away from the place. It is stated that accused Nos.1 and 2 in furtherance of common intention between them, caused dowry harassment, torture and strangulated her to take away her life. It is in this connection, the criminal case is registered. Accused No.2- Gurulingamma is the mother of the petitioner. She is said to have been released on anticipatory bail.

(3.) Learned counsel Rakseh S.Hattikatagi, would submit that the petitioner is innocent and that accused No.2 is already enlarged on bail. Further, they have not committed any act causing injuries to the life and welfare of Susheela. Learned counsel for the petitioner would submit that the child of the petitioner, who is aged about two years is being maintained by the family of his relative.