THAYAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The criminal petition No.7350/2022 is filed by accused No.4 and the criminal petition No.7535/2022 is filed by accused Nos.2 and 3 under Sec. 439 of Cr.P.C., for grant of regular bail in Crime No.40/2022 registered by the respondent - Hullahalli Police Station, Mysuru District, for the offences punishable under Ss. 306 and 498A read with Sec. 34 of IPC.

(2.) Heard learned counsel for the petitioners, learned HCGP for the respondent - State and perused the records.

(3.) The case of the prosecution is that one Smt. Mahadevamma, the mother of the deceased - Bhagya has filed a complaint on 16/3/2022 to the respondent Police, alleging that about 12 years back the deceased was given in marriage to accused No.1, who is son of accused No.2. After marriage, for some days the accused looked after her daughter very well, thereafter for the reason that her daughter has not conceived, accused persons started quarrelling with her and harassing her stating that she has not begotten any child and they were insisting her to die so that they can perform another marriage to their son - accused No.1; the deceased used to tell the complainant all these things and the complainant was convincing her. On 15/3/2022 at about 12.00 p.m., deceased had spoken with the complainant through mobile and complained about the torture given by the accused persons and that they had asked her to go and die. Subsequently, she came to know that her daughter committed suicide by hanging in the house of the accused. After registering a case, the Police arrested accused Nos.1 to 4 and remanded them to judicial custody. The bail petition filed by the petitioners came to be dismissed by the Sessions Judge, hence, they are before this Court.