KASTURIBAI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition is filed by the petitioner/accused No.3 under Section 438 of Cr.P.C., seeking anticipatory bail in Crime No.46/2017 of Yadrami P.S., registered for the offences punishable under Sections 498(A) and 304(B) R/w Section 34 of IPC.

(2.) Brief facts leading to filing of the complaint are that, the younger daughter of the complainant by name Deavaki was given in marriage to accused No.1 on 01.5.2014. It is further alleged that, at the time of marriage as per the talks, 9 - 1/2 tola gold and other household articles were given in marriage. After the marriage, his daughter was treated well for about one year. Thereafter, husband and brother-in-laws of the deceased started demanding her to bring Rs.5,00,000/- for the purpose of digging well in their land. It is further alleged that, they used to harass the deceased Devaki both mentally and physically. It is further alleged that the deceased informed said act to her parents. When the complainant shows his inability to meet out the demand and to console the deceased, he went to the house of in- laws and requested them to treat her in a good manner. In that light, on 23.7.2015 at about 2:00 p.m., one Bapugouda informed the complainant that his daughter- Devaki has fallen in to the well of one Shri Sharanagouda of Aralagundagi village, when he went along with family members to the spot, there he noticed the dead body of daughter of the complainant and there were injuries on her teeth, ear and head. The deceased was also knowing swimming, as such, the members of the family suspected that, in-laws have committed the murder of the deceased Devaki and thereafter with an intention to destroy the evidence, they have thrown the dead body of his daughter into the well. On the basis of the complaint, a case has been registered against the accused persons.

(3.) I have heard the learned counsel for the petitioner and the learned Additional State Public Prosecutor.