SMT. NINGAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Section 438 of Cr.P.C seeking anticipatory bail of the petitioner/accused No.2 for the offences punishable under Sections 498-A , 306 read with Section 34 of IPC.

(2.) The factual matrix of the case is that the marriage of complainant's sister by name Preethi was solemnized with accused No.1 about four years back. Accused No.1 and this petitioner subjected the deceased for both mental and physical harassment. Accused No.1 was addicted to alcohol and used to harass the deceased daily. Both this petitioner and accused No.1 forced the deceased to take step of committing suicide. Based on the complaint, the case was registered.

(3.) Learned counsel appearing for the petitioner would contend that this petitioner was not residing with the deceased and both the husband and deceased were staying separately. Accused No.1 was granted bail by the Sessions Judge in Crl.Misc.No.11594/2019 vide order dated