POOJA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 438 of the Code of Criminal Procedure, 1973, (for short hereinafter referred to as ' Cr.P.C .') seeking to enlarge the petitioners on anticipatory bail in the event of their arrest in Crime No.88/2022 of Gandhi Gunj Police Station, registered for the offences punishable under Sec. 306 read with Sec. 34 of Indian Penal Code, 1860 (for short hereinafter referred to as ' IPC ').

(2.) It is contended by learned counsel for the petitioners that petitioner No.1 is the wife of the deceased and her marriage was solemnized during 2009 and they got one female child by name Arpita. Petitioner Nos.2 and 3 are the brothers of petitioner No.1.

(3.) It is alleged by the complainant that he is none other than the father-in-law of petitioner No.1. It is contended that petitioner No.1 and her husband-deceased led happy married life for three years. Thereafter, petitioner No.1 started ill-treating her husband demanding him to hand over his entire earnings, for which, the complainant and others had advised her not to do so. It is further alleged that two years prior to the death of deceased, petitioner Nos.2 and 3 had taken Rs.5,00,000.00 from the deceased and complainant's brother-in-law has taken Rs.3,00,000.00 for his work. It is further alleged that since two years petitioner No.1 has been ill-treating the family members of the complainant and her husband and for the last five months petitioner No.1 is residing in her parental house at Sangolgi village in Bidar district. It is alleged that petitioner Nos.2 and 3 were giving threatening calls stating that they are not due to pay any amount to him. Thereafter when deceased went to Sangolgi to bring his wife, it is alleged that the petitioners assaulted him for which he felt bad and committed suicide in his house by keeping a death note stating that these petitioners are responsible for his death. Based on that FIR was registered for the aforesaid offences.