BIBI AMEENA Vs. STATE

JUDGEMENT

(1.) The petitioner-accused No.2 is before this Court seeking grant of anticipatory bail in Crime No.173/2022 of Udayagiri Police Station, pending on the file of II Additional Civil Judge (Jr.Dn.) and JMFC, Mysuru, registered for the offences punishable under Ss. 498A , 302 , 304B read with 34 of Indian Penal Code (for short ' IPC ') and Ss. 3 and 4 of Dowry Prohibition Act, 1961, on the basis of the first information lodged by the informant- Smt.Nazeema.

(2.) Heard Sri. Abubacker Shafi, learned Counsel for the petitioner and Sri. K.Rahul Rai, learned High Court Government Pleader for the respondent-State. Perused the materials on record.

(3.) Learned Counsel for the petitioner submitted that the petitioner is arrayed as accused No.2. She is innocent and law abiding citizen. She has not committed any offences as alleged. She has been falsely implicated in the matter without any basis. There is reasonable apprehension of being arrested by the police. Therefore, she is before this Court. It is submitted that the deceased had married accused No.1, who is the brother of the present petitioner. The marriage was taken place during July 2019. However, she died in an unnatural manner on 10/11/2022. The petitioner is a married lady residing at her matrimonial house. The only allegation against the petitioner is that she along with her husband had visited the informant about 3 or 4 months earlier to the incident and treated the deceased with cruelty and compelled her to bring dowry. The allegation for causing the death of the deceased is against accused No.1, who is already apprehended and is in judicial custody. The petitioner is not required for custodial interrogation. She is the permanent resident of the address mentioned in the cause title to the petition and she is ready and willing to abide by any of the conditions that would be imposed by this Court. Hence, he prays to allow the petition in the interest of justice.