SRIKANTAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners - accused Nos.1 and 2 have filed this petition under Sec. 438 of Cr.P.C. for enlarging them on anticipatory bail in the event of their arrest in Channapatna Police Station, Crime No.236/2022 pending on the file of the Principal Civil Judge (Jr. Dvn.) and JMFC Court, Channapatna, Ramanagara District, registered for the offences punishable under Sec. 306 read with Sec. 34 of IPC.

(2.) Heard the learned counsel for the petitioners and the learned High Court Government Pleader for the State. Perused the records.

(3.) The allegations of the prosecution are that the deceased - Tashwini was the daughter of the complainant and two months prior to lodging of the complaint, she was given in marriage to one Praveen Kumar. It is further specific allegation of the prosecution that the present petitioners are the distant relatives of Praveen Kumar and they have in fact mediated the marriage. According to the prosecution, the husband of the deceased, Praveen Kumar was not having parents and as such, all along he used to act as per the say of the present petitioners. The deceased used to insist her husband that she is not in a position to stay in a village and all along insisted him to have a house in Town. But the said prayer was not considered and she used to make allegations that all along the petitioners used to interfere in their family affairs. According to the prosecution, on 18/8/2022 a reconciliation was held in this regard and at that time, the present petitioners objected the deceased and Praveen Kumar to have a house in any town and alleged that she can go and die as Praveen Kumar was employed, he can get married another girl subsequently. Then the deceased was upset and they returned. It is alleged that there was an instigation by the petitioners asserting that it is better that the deceased should go and die. According to the prosecution, on 29/8/2022 at about 10.30 a.m., the complainant received a telephonic message asserting that his daughter has committed suicide. He went to the spot and got it confirmed and found certain ligature marks on her neck. Hence, he lodged a complaint against the petitioners.