(1.) This petition is filed under Sec. 438 of Cr.P.C. praying to enlarge the petitioners on bail, in the event of their arrest in respect of Crime No.85/2022 registered by K.R. Pet Rural Police Station, Mandya, for the offence punishable under Ss. 323 , 324, 498-A and 313 read with Sec. 34 of IPC and Ss. 3 and 4 of the Dowry Prohibition Act, 1961.
(2.) Heard the learned counsel for the petitioners 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 complainant was solemnized with her husband i.e., accused No.1 on 25/11/2021 at Holenarasipura Town and thereafter, she has joined the matrimonial home. It is an allegation that, all the family members demanded Rs.2.00 lakhs stating that they have not given the cash of Rs.2.00 lakhs and they cannot simply provide food and told her to leave the house and the husband of the complainant also burnt her with cigarette on her right leg. It is also her claim that she was also pregnant and her husband, mother-in-law, father-in-law and sister-in-law administered tablet for termination of pregnancy and her husband also assaulted with pillow, harassed her and made an attempt to commit murder. When the parents and relatives came to the house on 17/3/2022, all of them have assaulted her parents and relatives and insisted to pay the balance amount of Rs.2.00 lakhs and she was also subjected to assault and hence, she took the treatment in Holenarasipura Hospital. Hence, complaint is given and the police have registered the case.