CHOWDAMMA ALIAS BEVOORAMMA, KAMALA AND LAXMI Vs. STATE OF KARNATAKA REPTD. BY S.P.P. HIGH COURT OF KARNATAKA

JUDGEMENT

(1.) THE petitioners, who are arrayed as accused No. 2 to 4 in Crime No. 303/2013 on the file of the respondent police registered for the offences punishable under Sections 323, 498A r/w Sec. 34 of IPC, are before this Court seeking for grant of anticipatory bail. It is alleged among other things in the complaint that accused No. 1 in the case by name Lokesh is the husband of the deceased - Smt. Rashmi. The petitioners are the grand mother, mother and sis -in -law of the mother of the accused No. 1. It is alleged all these petitioners along with accused No. 1 had subjected the deceased - Rashmi in the matrimonial home to the cruelty and harassment both mentally and physically, being unbearable of which the deceased set fire herself after dousing with kerosene, due to which she sustained burn injuries on 23.09.2013 and succumbed to the same while undergoing treatment in the hospital on 24.09.2013.

(2.) THE learned counsel appearing for petitioner submits all these petitioners are ladies among them petitioner No. 1, who is grand mother of accused No. 1 is aged about SO years, the other two petitioners who are mother and sister -in -law of mother of accused No. 1, are aged 55 and 60 years. The allegations in the first information are directed mainly against the accused No. 1 who is alleged to have assaulted the deceased, being unbearable of which the deceased committed suicide in the house of the accused No. 1 by setting fire to herself after dousing with kerosene. The petitioners being ladies by virtue of proviso to Section 437 of Cr.P.C. they be granted relief of anticipatory bail.