KRISHNA NAIK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners - accused Nos.2, 6, 7 and 8 have filed Crl.P.No.100582 of 2020 and the petitioners - accused Nos. 3, 4, 5, 9 and 10 have filed Crl.P.No.100861 of 2020 seeking to be enlarged on anticipatory bail in the event of their arrest in Crime No.79 of 2020 of Hagaribommanahalli P.s. for the offences punishable under Sections 498-A , 302 and 304-B of IPC and Sections 3 and 4 of the Dowry Prohibition Act, 1961.

(2.) The case of the prosecution is that one Umesh Naik, the father of the deceased had filed a complaint against the petitioners stating that the marriage of the complainant's daughter was performed with accused No.1-Venkatesh Naik about five years ago. Initially the relationship was cordial and thereafter all the accused subjected her to cruelty both physical and mental and also demanding additional dowry. On 11.05.2020, the deceased is said to have made a phone call to her father, the complainant at about 10:00 p.m. informing him about the fresh demand of dowry of Rs.50,000/- by the accused and if she does not bring the said money, she would be killed.

(3.) It is alleged that on 12.05.2020 at about 6:00 p.m., the accused committed the murder of the said daughter of the complainant on account of the demand for dowry, which was not fulfilled and after committing the murder, they tried to destroy the evidence stating that the deceased had consumed alcohol and on account of the same she had also spilled alcohol on herself and caught fire and therefore, the death was an accident and not a homicide.