HULIGEMMAKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused Nos.1, 3 & 4 under Section 439 of Cr.P.C., seeking regular bail in Crime No.155/2016 of Lingasugur Police Station, Raichur, registered for the offences punishable under Sections 498A, 304B, 302 r/w 34 of IPC.

(2.) Brief facts leading to filing of the complaint are that, on 19.06.2016 at about 1:30 p.m. the husband of the deceased and his brother informed the complainant over the phone that the deceased has committed suicide by hanging. Immediately, the complainant went to Kalapur village along with his relatives and thereafter he came to know that the deceased who has been given in marriage to the son of accused No.1, has committed suicide due to the illtreatment and harassment by the accused-petitioners after she gave birth to two sons for demand for dowry from her parents. On the basis of the complaint, a case has been registered against the accused-petitioners.

(3.) I have heard the learned counsel for the petitioners and the learned High Court Government Pleader appearing for respondent-State.