NEELAMBA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioners, who are arrayed as A.1 to A.5 in Cr.No.353/2013 on the file of the respondent/police registered for the offences under Sections 306 of IPC and Sections 3 and 4 of D.P.Act, 1961, are before this Court praying for grant of anticipatory bail.

(2.) THE respondent/police on the complaint of one Suma, W/o. Late Lokesh on 12.10.2013 have registered the above case against these petitioners and have taken up investigation.

(3.) LEARNED counsel for the petitioners contends, petitioner Nos.2 and 5, who are the daughter and grand -daughter of the first petitioner, are residing at Mysore in the house of their husband and father respectively. They are permanent residents of Mysore. Petitioner Nos.3 and 4 are the daughters of petitioner No.2. However, the said two daughters were residing with their grand -mother/petitioner No.1 at Bangalore. The allegation that petitioner Nos.2 to 5 were subjecting the complainant to cruelty and harassment on the ground of demand for dowry having regard to the position in which they are placed is far from truth. He further submits, the deceased is the foster son of first accused. He has been brought up by her ever since he was six months old and she has performed his marriage. At no point of time they had demanded any dowry either prior to the marriage or after the marriage and had accepted the same. A false complaint has been filed at the behest of the persons who are ill - deposed towards them. As all of them hail from a respectable family having deep roots in the society, they be granted the relief of anticipatory bail.