SHARATHKUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is a petition filed under Section 439 of the Code of Criminal Procedure. It is the case of the prosecution that the deceased committed suicide on 17.02.2020 at 5:30 a.m. after sending a whatsApp message to her brother implicating the petitioners herein.

(2.) Based on the report lodged by the mother of the deceased, the prosecution registered Crime No.35/2020 for the offences punishable under Sections 3 and 4 of the Dowry Prohibition Act read with Section 304B , 498A read with Section 34 of the Indian Penal Code. The WhatsApp message, which is extracted by the Court below in its order dated 19.03.2020 in Crl. Misc. No.2159/2020 reads as under:

(3.) Heard the learned High Court Government Pleader and perused the material on record.