SHANTHI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard on bail application.

(2.) On the basis of the complaint filed by Smt. Panjalai, Sehsadripuram Police have registered the case in Crime No.20/2023 against accused Nos. 1 to 5 for the commission of offence punishable under Ss. 498(A), 306 r/w 34 IPC .

(3.) It is alleged in the complaint that about five years back daughter of informant by name Smt. Soundarya was married to one Vignesh, were residing in the same locality in a rented house, and it was love marriage. She failed to be get child inspite of two years, the accused persons who are the mother, sister and brother of son-in-law of the informant were harassing the daughter of informant both mentally and physically. That on 24/2/2023 at 3.30 p.m. son-in-law of the informant over phone informed that on the same day at 5.00 a.m. the accused persons picked up quarrel with his wife Soundarya and assaulted her. Thereafter the neighbour of informant informed that her daughter has committed suicide by hanging. The informant rushed to Bangalore, and found that her daughter has committed suicide. It is the case of the informant that the cause of death of her daughter deceased Smt. Soundarya was due to the abetment of the accused No.1 to 5 who ill-treated her, as she couldn't procure failed to be a child. Accordingly, complainant has lodged the complaint before the respondent police against the accused persons.