S.PRABHAKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition has been filed by the petitioners- accused Nos.1 to 3 under Section 438 of Cr.P.C. to release them on anticipatory bail in Crime No.58/2020 of Vyalikaval Police Station, for the offences punishable under Sections 498A, 306 R/W 34 of Indian Penal Code.

(2.) I have heard the learned counsel appearing for the petitioner Sri.Abhishek K. by virtually and learned High Court Government Pleader Sri.M.Divakar Maddur for the respondent-State.

(3.) The brief facts of the case are that the complainant had three children. Second daughter got married to the petitioner-accused No.1 about 10 years back and their marriage is love marriage. Out of the said wed-lock son has been born who is aged about nine years. It is alleged that husband of the deceased - accused No.1, mother-in-law, father-in-law used to ill-treat her for demand of dowry and many a times she has been sent out of the house. The complainant and others pacified the said quarrel. Subsequently, accused No.1 and the deceased started living in a separate house. At that time, accused No.1 used to suspect the character of the deceased and he used to check her mobile phone and also used to keep the mobile phone under lock. It is further alleged that on 20.6.2020 at about 7.30 p.m. son of the deceased called the complainant and informed that accused No.1 suspecting the character, locked the mobile and in spite of request it was not unlocked and the accused used to ill-treat and harass and he also told that instead of living, 'go and die'. On 22.6.2020 at about 3.00 p.m. the complainant received a phone call that her daughter had committed suicide by hanging in her house. On the basis of the complaint, a case has been registered.