HONNASIDDAPPA BANNE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned HCGP for the respondent-State.

(2.) This petition is filed by accused No.4 under Sec. 483 of Bharatiya Nagarika Suraksha Sanhita, 2023 (439 of Cr.P.C.) seeking to be enlarged on bail and praying for the following relief: "PRAYER WHEREFORE, the petitioner most humbly prays that this Hon'ble Court may be pleased to allow the petition and grant Regular Bail to the Petitioner (Accused no.4) in Hirekerur P S Crime no.205/2025 for the offences punishable under sec. 108 and 190 of BNS-2023, pending in SC.No.10 of 2026 on the file of II Addl. District and Sessions Judge, Haveri, sitting at Ranebennur."

(3.) The brief case of the prosecution is that the deceased is the husband of accused No.1, and accused Nos.2 to 5 are relatives of accused No.1. However, accused No.1, without leading a happy martial life with the deceased, frequently stayed at her mother's house. Whenever the deceased visited his mother-in-law's house, he was humiliated and the other accused also insulted him. Although the deceased had not committed any fault, accused No.1 lodged a complaint before the police against him. Unable to bear such humiliation in society, the deceased was compelled to take coercive steps against the deceased was compelled to take coercive steps against the accused, and ultimately committed suicide. Therefore, a crime has been registered against the accused persons for the aforesaid offences.