SUMITRA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner-accused Nos. 2 to 4 under Section 439 of Cr.P.C. seeking bail in Crime No.49/2020 of Marihal Police Station registered for the offence punishable under Sections 498A , 302 r/w Section 149 of IPC.

(2.) The case of the prosecution is that one Gangadhar Satappa Pattat resident of Akkamahadevi Nagar, Indi of Vijayapur District has lodged the complaint stating that he is residing in the above address along with his family members and his daughter by name Pallavi's marriage was performed with accused No.1 on 23.05.2019 and thereafter Pallavi was residing at her matrimonial home. She was residing along with accused Nos.1 to 5. Accused No.1 is her husband, accused No.2 is step mother of accused No.1, accused No.3 is brother of accused No.1, accused No.4 is step sister of accused No.1 and accused No.5 is brother of accused No.1. It is further alleged that the accused were ill-treating the daughter of the complainant Pallavi physically and mentally continuously on flimsy grounds such as Pallavi was not preparing food properly. It is further alleged that Pallavi told the complainant that all the accused are ill-treating her and at about 12.45 one person by name Basavaraj called the complainant and told that the Pallavi has committed suicide by hanging herself to fan in bed room. On the basis of the complaint, a case came to be registered in Marihal Police Station Crime No.49/2020 for the offences punishable under Sections 498A , 302 r/w Section 149 of IPC against the accused Nos.1 to 5. Accused Nos.2 to 4 and accused No.1 filed regular bail application in Crl.Misc.No.938/2020 before the V Addl. District and Sessons Judge, Belagavi and the same came to be rejected on 28.07.2020. Therefore, the petitioners-accused Nos.2 to 4 are before this Court seeking bail.

(3.) Heard the learned counsel for the petitioner-accused Nos.2 to 4 and learned HCGP for respondent-State.