MANJUNATH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by accused Nos.1 to 4, under section 439 Cr.P.C. , seeking bail in Crime No.175/2019 of Munirabad P.S. , registered for the of fences punishable under sections 498A, 304B read with section 149 of IPC.

(2.) The prosecution case is that on the complaint filed by the father of the victim, the pol ice have registered the case. The allegations are that in the year 2015 his daughter Laxmi had married accused No.1, but the said accused and his family members frequently harassed his daughter for getting dowry and she was sent to her parents house. On 14.9.2019 morning at 6.30 a.m. , the complainant received information about the death of his daughter. Accused Nos.1 to 8 have caused dowry harassment and have committed the murder of his daughter.

(3.) In pursuance of the said complaint, the case was registered for the offences punishable under sections 498A, 304B read with section 149 of IPC and accused Nos.1 to 4 are arrested on 16.9.2019. Since then they are in judicial custody. The bail petition filed by them before the Sessions Court is rejected.