SHIVAKUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. by accused Nos.5 and 7 seeking to enlarge them on bail in Crime No.109/2022 of Kalaburagi City Women Police Station, Kalaburagi registered for offence punishable under Ss. 498(A), 323, 504, 302, 304(B) and 109 read with Sec. 34 of IPC and Ss. 3 and 4 of the D.P. Act.

(2.) Heard the learned counsel for petitioners and learned High Court Government Pleader for respondent - State and perused the material on record.

(3.) Brief facts of the case are that, the deceased is the daughter of first informant. About two and half years prior to the incident, she married accused No.1 - Rakesh Kale against the wishes of her parents. After her marriage, she started residing with accused No.1 at Farhatabad. The other accused including the petitioners were also staying along with accused No.1 in the same house. All the accused started giving mental harassment to the deceased saying that she has not brought any dowry and therefore, she should get 05 tolas of gold and a sum of Rs.2,00,000.00 from her parental home. In connection with dowry, they started to give physical and mental torture to her. On 29.10. 2022 at about 12.25 p.m., deceased made a videocall to her sister and informed that at the instigation of other accused persons her husband is giving her torture. On the same day between 01.15 p.m. to 02.00 p.m. she was found dead in the house of the accused in suspicious circumstance.