YALLAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by accused No.3 under Sec. 439 of Cr.P.C to enlarge her on bail in Crime No.149/2022 of Badami police station, registered for offences punishable under Ss. 143, 147, 498-A, 302, 149 of IPC and Sec. 4 of Dowry Prohibition Act.

(2.) Heard both sides and perused the material on record.

(3.) Brief facts of the prosecution case, are that deceased Saraswati Irappa Nasabi is the daughter of the complainant. Her marriage was performed with accused No.1 about 5 years prior to the date of incident. Accused No.2 is the mother in law, accused Nos.3 and 4 are the sisters in law, accused No.5 is the husband of accused No.4 and accused Nos.6 and 7 are the children of the aunt of the deceased. It is alleged that all the accused were subjecting the deceased to physical and mental cruelty and forcing her to bring dowry in the form of gold ornaments. Unable to bear the said torture, the deceased committed suicide by hanging on the night intervening 14/10/2022 and 15/10/2022.