RATNAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the accused No.3 under Section 439 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the ' Cr.P.C .', for brevity) seeking bail in Crime No.64/2020 by Kampli Police Station, Ballari, registered for the offences punishable under Sections 302 and 498A read with Section 34 of the Indian Penal Code (hereinafter referred to as the ' IPC ', for brevity).

(2.) The case of the prosecution is that one Adde Gopal has filed a complaint alleging that the marriage of the complainant's 1st daughter-Mahalakshmi was performed with accused No.1-Karegoudra Pampapathi about 12 years ago and after marriage the accused persons were cordial with the said Mahalakshmi and thereafter all the accused persons subjected her to cruelty by harassing her both physically and mentally and demanding additional dowry and transfer of land by her parents in her name. In spite of panchayat convened by elders and in spite of their advice, the accused continued their ill-treatment towards Mahalakshmi and they have not sent her to her parental house since 2 to 3 years and they used to subject her to cruelty by harassing her both physically and mentally. Between 8.00 pm on 02.06.2020 and 6.00 am on 03.06.2020, the accused persons have committed the murder of said Mahalashmi by assaulting with club and other objects on the vital parts and other parts of the body of the deceased at their home situated at Devasamudra. On the basis of the said complaint, police have registered a case in Crime No.64/2020 for the offences punishable under Sections 498A and 302 read with Section 34 of IPC. The petitioner-accused No.3 has been arrested on 06.07.2020. The petitioner approached the learned III Additional District and Sessions Judge, Ballari, in Crl.Misc.No.5155/2020 and her bail application came to be rejected by order dated 27.07.2020. Therefore, the petitioner is before this Court seeking bail.

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