RANAJEETH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused under Sec. 439 of Cr.P.C. for granting bail in C.C.No.444/2022 registered by Mysore City Women Police Station, Mysuru, for the offence punishable under Ss. 498A and 306 of IPC and Ss. 3 and 4 of the Dowry Prohibition Act.

(2.) Heard the learned counsel for the petitioner and the learned High Court Government Pleader appearing for the respondent-State.

(3.) The case of the prosecution is that the complainant Vedamurthy filed a complaint before the police on 15/3/2022 in Crime No.16/2022 and that on the point of jurisdiction, the same was transferred to the Mysore City Women Police Station and in turn, they registered one more FIR on 20/4/2022. It is alleged by the complainant that his daughter Shruti married the petitioner on 18/12/2014 and the marriage was held at Srirama Kalyana Mantapa by spending Rs.10.00 lakhs. He also gave cash of Rs.3.00 lakhs and 50 grams of gold ornaments and later the accused is said to have shifted to Mysuru. His daughter used to complain against the petitioner that after birth of the female child, he started quarrelling by drinking alcohol and harassing her physically and mentally. Therefore, she came back to the complainant's house and after the advise, she was sent back to the matrimonial home. On 13/3/2022 at 1.15 p.m., she telephoned to the complainant that she will come back as the accused has not changed his character. However, the complainant said that within two days he will come and speak to him. By that time, she has committed suicide by jumping into the lake. After registering the case, the police arrested the petitioner on 16/3/2022 and he was remanded to judicial custody and his bail came to be rejected and hence he is before this Court.