SHABRINTAJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THESE petitioners are arraigned as accused Nos. 2, 3 and 4 on allegations of offences punishable under Sections 498 -A and 304 -B read with Section 34 of the Indian Penal Code, 1860 and Sections 3, 4 and 6 of the Dowry Prohibition Act.

(2.) IT is alleged by the complainant one Gouse Khan father of Raziya Bhanu @ Naziya Bhanu (now deceased) to the effect that Raziya Bhanu being married to accused No. 1 about seven years prior to the date of the incident. They had two children by the marriage and that the accused No. 1 had been provided with a large dowry at the time of wedding and they lived relatively peacefully together. But after the birth of the second child, it transpires that Raziya Bhanu was subjected to much harassment and cruelty on demands for more dowry and it is in that background it is alleged that she was driven to commit suicide by these petitioners along with accused No. 1.

(3.) THE learned Government Pleader would seek time to file objections on the footing that the allegations are of a serious nature, involving the death of a woman within seven years from the date of her marriage and therefore by the very circumstance the allegations take on a different colour and hence opposes the grant of bail.