RAVICHANDER Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This criminal petition is filed under Section 439 of the Code of Criminal Procedure by the petitioner in connection with Savanoor P.S. Crime No. 18/2017 for offences punishable under Sections 302, 498-A and 304-B read with Section 34 of the Indian Penal Code, 1860, besides Sections 3 and 4 of D.P. Act initially. Subsequent to Investigation by the Investigating Officer laid the charge sheet against the accused for the offences punishable under Sections 302, 498-A, 304-B and 306 read with Section 34 of the Indian Penal Code, 1860, besides Sections 3 and 4 of D.P. Act in S.C.No.51/2017 pending on the file of the 1st Addl. District and Sessions Judge, Haveri. Since, from the date of arrest, the petitioner is in judicial custody. Therefore, the learned counsel for the petitioner is praying for enlargement of the petitioner on regular bail.

(2.) Brief facts of the case are that the elder daughter of the complainant by name Mamata was given in marriage with one Ravichandra, being arrayed as accused No. 1 and their marriage was performed about 1 year 8 months back. During her marriage, her parents had provided dowry in terms of cash of Rs.60,000/- and 5 tolas of gold along with household articles and so also performed her marriage. It is alleged in the complaint that after the marriage, the accused were started to give physical and mental harassment to her and also insisted her to bring additional dowry in term of gold from her parents house. Due to the harassment meted out by the deceased being the daughter of the complainant committed suicide by hanging in the house of her husband. On filing of the complaint before the respondent-Police crime came to be registered and thereafter to proceed with the case for investigation by the Investigating Officer for the alleged offences and laid the charge sheet in S.C.No.51/2017 pending on the file of 1st Addl. District and Sessions Judge, Haveri, where the accused is facing up of trial.

(3.) Heard the learned counsel for the petitioner and the learned HCGP for the respondent-State.