SAIDAMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has filed this petition under Section 439 Cr.P.C. for enlarging him on bail in Crime No.79/2021 of Jamakhandi Rural Police Station, registered for the offences punishable under Sections 498A, 306, 504 read with Section 149 of IPC.

(2.) The brief factual matrix leading to the case is that deceased is the wife of accused No.1 and sister-in- law of the present petitioner who is arrayed as accused No.2. The allegations are that the deceased was married with accused No.1 and they had three children and accused No.1 regularly use to quarrel with deceased and subject her to ill-treatment under intoxicated state of mind. It is further alleged that in this regard, on number of occasions the villagers have advised him, but he did not improve his conduct and it is also alleged that present petitioner and other accused also used to ill- treat deceased in this regard. It is alleged that on 08.07.2021, night 9.00 clock when the complainant called deceased, she has complained that accused No.1 had again quarreled with her on that night and on 09.07.2021 morning at 5.00 clock he received a message that she got self immolated along with her children and in this regard a complaint is lodged by the complainant against the accused No.1 and all the other family members. The present petitioner is arrayed as accused No.2 and she has filed a bail petition before the I Additional District and Sessions Judge, Bagalkot sitting at Jamkhandi and the learned sessions judge by his order dated 02.08.2021 rejected the bail petition. Hence, the petitioner has approached this Court.

(3.) Heard the arguments advanced by the learned counsel for the petitioner and the learned HCGP for respondent - State. Perused the records.