HANUMANTHARAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners have filed this Criminal Petition seeking for anticipatory bail in Crime No.24/2020 of Thyamagondlu Police Station, Bengaluru Rural District, registered for the offences punishable under Sections 498(A) and 306 of IPC.

(2.) The brief facts of the prosecution case is that complainant being the father of deceased- Shanthakumari, lodged a complaint disclosing that deceased Shanthakumari married first petitioner on 15.12.2019 and deceased was not comfortable with him. The petitioners used to torture the deceased and the same was informed by the deceased to complainant on her visit to his house. After mediation the deceased returned to matrimonial home. The torture against the deceased by the petitioners continued and on 02.04.2020 the deceased committed suicide in her house. The respondent on the basis of the said complaint given by the complainant, registered criminal case in Crime No.24/2020 for the offences punishable under Sections 498(A) and 306 of IPC. Petitioners filed an application seeking for anticipatory bail before the trial Court in Crl.Mis.No.659/2020. The learned Sessions Judge vide order dated 23.07.2020 rejected the application. Hence, this petition.

(3.) Heard learned counsel for the petitioners and learned High Court Government Pleader.