MANJULA BAI Vs. STATE

JUDGEMENT

(1.) This petition under Section 438 of Cr.P.C. is filed by the petitioners who are arrayed as accused Nos. 2 and 3 in Crime No.71/2020 of Kadur Police Station, Chikkamagaluru District, registered for the offences punishable under Sections 304-B r/w Section 34 of IPC.

(2.) Petitioner No.1 is the mother of one Vasanth Naika, who is arrayed as accused No.1 in the aforesaid case. So also, petitioner No.2 is the sister of the said accused No.1. It is also relevant to state that Vasanth Naika was the husband of one Shwetha who died on 06.04.2020. Pursuant to the death of the said Shwetha, her father Krishna Naika lodged a complaint which was registered as the aforesaid Crime No.71/2020, in which Vasanth Naika and the petitioners herein were arrayed as the accused persons.

(3.) In the complaint, it is alleged that the aforesaid Smt.Shwetha, daughter of the complainant died on account of dowry harassment by accused No.1 as well as the petitioners herein. It is also alleged that Smt.Shwetha died within 7 years of her marriage with accused No.1. Under these circumstances, the complainant has alleged that accused No.1 along with the petitioners herein were guilty of the offences punishable under Sections 304-B r/w Section 34 of IPC.