MUNIYAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS is the petition filed by the petitioner/accused No. 2 under Section 439 of the Cr.P.C. seeking her release on bail in Crime No. 226/2014 registered in respondent police station for the offences punishable under Sections 498(A), 304(B), 109 of IPC R/W Sections 3 and 4 of Dowry Prohibition Act and after completing the investigation charge sheet was filed for the offences punishable under Sections 498(A), 302, 304(B) R/W 34 of IPC.

(2.) HEARD the arguments of the learned counsel appearing for the petitioner/accused No. 2 and also heard the learned High Court Government Pleader for the Respondent -State.

(3.) FATHER of the deceased is complainant in this case and in his complaint he has mentioned that deceased was given in marriage to accused No. 1 and at the time of marriage they have given gold ornaments and also cash as dowry. It is also the further averment in the complaint that after the marriage when the deceased had been to the house of her husband to lead the marital life, for a period of four months she was treated properly and there afterwards petitioner and her son started giving ill -treatment and harassment to the deceased insisting her to bring more dowry amount from her parental place. It is also mentioned in the complaint that deceased used to tell about these things before her parents. Hence, it is further alleged in the complaint that because of the ill -treatment and harassment ultimately the deceased committed suicide. On the basis of said complaint case has been registered for the alleged offences against the petitioner and accused No. 1.