GOWRAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) IN this petition filed under section 438 Cr.P.C the petitioner arraigned as accused No.2 in Crime No.293/2012 of Mysore South Police Station registered for the offences punishable under Sections 498A, 302, 304B r/w Section 34 IPC has sought for relief of anticipatory bail, apprehending her arrest in connection with the said case.

(2.) MANJULA , D/o Sundrappa resident of Harohalli village in Kollegala Taluk is the deceased in the case. She was married to accused No.1, son of this petitioner about five years prior to 08.08.2012. The said Manjula was found dead apparently on account of hanging on 08.08.2012 in the matrimonial home at about 8.00 p.m., On receipt of information, father of the deceased came to the scene of occurrence, saw his daughter lying dead and thereafter at about 8.30 p.m., on the same day, he lodged a report, interalia alleging that his daughter had been subjected to physical and mental cruelty by her husband, as he was every day going home fully drunk and he was coercing her to bring money from her parental home and on 08.08.2012, he appears to have killed her and hanged the dead body to make it appear that she has committed suicide. On the basis of the said report, case came to be registered and investigation was taken up. On coming to know of the registration of the case, the petitioner apprehending her arrest, filed petition under Section 438 Cr.P.C before the learned Sessions Judge, Mysore and the said petition came to be rejected. Therefore, the petitioner is before this court.

(3.) I have heard both the sides and perused the records made available.