VIJAYAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for petitioner and the learned High Court Government Pleader for respondent- State and perused the material on record.

(2.) Petitioner/accused No.3 in Cr.No.54/2023 of Andersonpet Police station, KGF, registered for the offence punishable under Ss. 498A, 304B r/w 34 IPC and under Sec. 3 and 4 of Dowry Prohibition Act, 1961, has preferred this petition under Sec. 439 of Cr.P.C. to enlarge her on bail.

(3.) The first informant's daughter by name Divya committed suicide in her matrimonial home on 28/5/2023 by jumping into the well. Complaint is lodged against her husband and parents-in-law alleging dowry harassment and torture. A perusal of the complaint averments disclose that the marriage of complainant's daughter with accused No.1 was solemnized on 25/10/2021 and for about one year they lived cordially. It is alleged that thereafter, the accused were physically and mentally harassing the deceased for not bearing a child and demanding additional dowry from her and on account of the said torture, she committed suicide.