REVAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioners and the learned HCGP for the respondent- State.

(2.) The first informant is the father of deceased Smt. Rekha. The petitioners herein are the parents-in-law of the deceased. The case of the prosecution is that the marriage of deceased was performed with the son of the petitioners by name Lokesh (accused No.1) about eleven years back. The accused were harassing the deceased physically and mentally to meet their unlawful demand of dowry. Unable to tolerate the same, the deceased committed suicide by hanging on 17.06.2019.

(3.) The learned counsel for the petitioners submits that the petitioners are innocent and they have not committed any offence as alleged by the prosecution. The deceased was separately residing with her husband and there was no complaint whatsoever since the date of her marriage which has taken place eleven years ago. The petitioners are old aged parents of accused No.1. They are ready to abide by any reasonable conditions which may be imposed by this court. He further submits that both accused Nos.1 and 4 have already been enlarged on bail. Hence, he prays to allow the petition.