MANJUNATHA L.K. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. seeking regular bail of the petitioner in Crime No. 22/2021 (S.C.No. 5055/2021) of Kikkeri Police Station, Mandya District, for the offence punishable under Ss. 498A, 302, 304B read with 34 of IPC.

(2.) Heard the learned counsel for the petitioner and the learned High Court Government Pleader appearing for the respondent-State.

(3.) The factual matrix of the case of the prosecution is that the marriage of the victim was solemnized with the petitioner in 2015 and thereafter she joined the matrimonial home. In the said wedlock, the victim gave birth to two children. The house in which they were residing was very old and hence the accused persons were constructing a house and started to harass the victim to get the money from her parental house and when C.W.1 came to know about this, C.W.1 paid an amount of Rs.1.00 lakh, but they insisted for additional amount. That on 12/2/2021 at 10.30 p.m., accused No. 1 in his house made an attempt to commit the murder of the victim by way of smothering using towel and covered the mouth and nose and thereafter took the victim to KR Hospital. The victim gave the statement before the doctor C.W.25 that her husband used the towel for smothering and thereafter both the husband and mother-in-law brought her to the hospital in an auto rickshaw and ultimately she succumbed to the act of this petitioner and other accused persons.