RATNAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court seeking for grant of anticipatory bail in Crime No.395/2025 of respondent No.1-police for the offences under Ss. 85 and 103 along with 3(5) of the Bharatiya Nyaya Sanhita 2023 (for short 'BNS 2023'). Brief facts of the case:

(2.) The case of the prosecution is that the informant has lodged a complaint stating that his younger sister Chandrakala married accused No.1 on 17/6/2010 at Vishwakarma Convention Hall, Hassan. It is further stated that due to the said wedlock, a daughter by name Dhanyashree was born and she is now aged about 11 years. It is further alleged that the petitioner herein Smt.Rathnamma had difference of opinion with Chandrakala as the said Chandrakala was not in good terms with her husband. Chandrakala was unhappy in her matrimonial home as all the family members were ill-treating her. It is alleged that the petitioner herein had instigated the Chandrakala to commit suicide, accordingly, the said Chandrakala committed suicide in her matrimonial home. Hence, the complaint.

(3.) The respondent-police registered a case in Crime No.30/2020 and conducted investigation, thereafter, submitted the charge sheet for the offences under Ss. 18(5), 103, 3(5) of BNS, 2023.