MADHURA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 482 of Bharatiya Nagarik Suraksha Sanhita, 2023 ('BNSS' for short) for grant of anticipatory bail in Crime no.171/2024 of Hagaribommanahalli Police Station for offences punishable under Ss. 80, 85 and 103 read with Sec. 190 of Bharatiya Nyaya Sanhita ('BNS' for short) and Ss. 3 and 4 of Dowry Prohibition Act, 1961 ('DP Act' for short), by accused no.3 to 5 (petitioners no.1 to 3).

(2.) Sri Harish S. Maigur, learned counsel for petitioners submitted Smt.Madhura (petitioner no.1) was a 30 year old homemaker, Banakar Basavaraj (petitioner no.2) was 44 years of age running Polyclinic, who were permanent residents of Harapanahalli; while Smt.Siddamma (petitioner no.3) was a 38 year old homemaker and permanent resident of Kattebennur village. They were law abiding citizens and were not involved in any offences. But, were falsely implicated in above complaint in order to wreck vengeance and spoil their reputation. Thus, they were apprehending arrest for non-cognizable offences alleged therein.

(3.) It was submitted, case of prosecution was that in complaint filed by Smt.Bharati U., (complainant) at about 12:00 p.m. on 15/12/2024, she stated that after receiving intimation about death of her sister - Mangala @ Chandana (victim). When she went there accompanied by her mother and relatives, they were informed that body was taken to Govt. hospital at Hagaribommanahalli ('HB Halli' for short). On reaching hospital and enquiring about cause of death, she found it was unnatural death and suspected it to be due to harassment for dowry.