NINGAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused No.3 under Section 439 of Cr.P.C. seeking her release on bail for the alleged offences punishable under Sections 498A , 304B , 306 , 114 r/w 149 of IPC and Sections 3 and 4 of D.P.Act, registered in respondent - police station

(2.) The prosecution case, as per the complaint averments are, complaint is filed by one Puttaswamy on 18.07.2017 alleging that his daughter Shilpa was given in marriage to one Dyavappa (accused No.1) about two years back. Out of the wedlock, one female child was born. Accused No.1 and the petitioner herein were insisting the deceased for additional dowry amount of Rs.50,000/-. In that regard, deceased Shilpa was subjected to physical and mental cruelty at their hands, they were abusing in filthy language and even they were abusing the deceased to remove her mangalya chain and to go out of her husband's life. Therefore, even the present petitioner also abetted commission of suicide of the deceased Shilpa. Because of said ill-treatment the deceased poured kerosene on her self and lit fire and she died. On the basis of the said complaint, case came to be registered for the said offences.

(3.) Heard the arguments of the learned counsel appearing for the petitioner/accused No.3 and also the learned High Court Government Pleader appearing for the respondent-State.