BADESAB Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Miss Seema Shiva Naik, learned HCGP is directed to take notice of respondent.

(2.) The petitioners were accused Nos.2, 4, 5 and 6 are before this Court seeking to be enlarged on anticipatory bail in the event of their arrest in Hosapete Town P.S., Crime No.69/2020 registered for the offences punishable under Sections 498-A , 323 , 504 , 506 , 306 read with Section 34 of IPC.

(3.) The case of the prosecution is that about 9 years back, complainant's elder sister Sumayya was given in marriage to accused No.1, Nizamuddin. Out the said wedlock, they had three children namely two daughters and one son It is alleged that though the relationship was cordial in the beginning, thereafter, accused No.1 and other accused are stated to have subjected the said Sumayya to cruelty both physical and mental. They always used to abuse the said Sumayya and had many times instigated her to commit suicide by calling her names and insulting her.