SALMA @ UMME SALMA C Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners in Crl.P.No.3077/2020 are accused Nos.4 and 5 and the petitioners in Crl.P.No.3081/2020 are accused Nos.2 and 3 have filed the petitions under Section 438 of Code of Criminal Procedure, 1973 (for short ' Cr.P.C .') for granting anticipatory bail in Crime No.63/2020 registered by the Mulbagal Town Police Station for the offences punishable under Sections 498-A , 304-B , 506 read with Section 34 of Indian Penal Code (for short ' IPC ') and Sections 3 and 4 of Dowry Prohibition Act,1961 (for short 'D.P. Act').

(2.) Heard the arguments of learned counsel for the petitioners and learned High Court Government Pleader for the respondent - State.

(3.) The case of the prosecution is that on the complaint of Nayazulla Khan-the father of the deceased, the Mulbagal town Police registered the case against the petitioners. It is alleged that the daughter of the complainant Thasmiya Kanam (hereinafter referred to as deceased) married with accused No.1-Suheab Alias Rabbani on 10.06.2019. At the time of marriage, he gave Rs.10,00,000/- as cash and 250 grams gold. After the marriage, his daughter resided in the house of the petitioners. These petitioners are said to have harassed his daughter for bringing additional dowry. His daughter came to his house for Ramzan festival and when she contacted accused No.1-her husband to come back to matrimonial house, at that time, accused No.1 told her not to come back without bringing additional dowry. Due to which, his daughter committed suicide in his house on 07.06.2020. After registering the case, the Police arrested accused No.1 and he was remanded to the Judicial Custody. The Police are making hectic effort to arrest these petitioners for having committed non-bailable offences. Hence, they approached the Sessions Judge, Kolar for granting anticipatory bail which came to be rejected. Hence, they are before this Court.