DEEPU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has filed this petition under Sec. 439 of Cr.P.C. for granting bail in T. Narasipura Police Station Crime No.361/2021 registered, in S.C. No.66/2022 on the file of V Addl. Sessions Judge, Mysuru for the offences punishable under Ss. 498-A , 304B read with Sec. 34 of IPC and Ss. 3 and 4 of the Dowry Prohibition Act.

(2.) Heard learned counsel for the petitioner and learned HCGP for the respondent. Perused the records.

(3.) The brief factual matrix leading to the case are that the deceased was married to the present petitioner on 6/12/2020. It is alleged that after the marriage, she was all along subjected to ill-treatment seeking additional dowry. Further it is alleged that the present petitioner was addicted to bad vices and he used to ill-treat the deceased seeking additional dowry on the ground that her parents do not have any male issues. It is further alleged that on 25/10/2021 regarding dowry, the deceased was subjected to ill-treatment and she has reported the matter to her parents over phone. It is submitted that on 26/10/2021, in the morning around 9.00 a.m. the deceased has committed suicide by hanging herself.