SMT. MAREMMA AND OTHERS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners/accused Nos.3 to 5 have filed this petition under section 438 of Criminal Procedure Code, 1973 seeking anticipatory bail in connection with Crime.No.68/2018 of Shakti Nagar Police Station, Dist: Raichur, registered for the offences punishable under Sections 498(A), 302, 304(B) and 109 read with Section 34 of Indian Penal Code.

(2.) The case of the prosecution is that, the deceased-Savita is the elder sister of the complainant. Her marriage was performed with accused No.1 on 31.03.2018. Prior to the said marriage, accused No.1 had married one Sridevi, the daughter of his maternal uncle. However, since, she had deserted him, accused No.5 i.e., Balayya, is said to have mediated for the second marriage. It is the further case of the prosecution that, prior to the marriage, accused persons demanded dowry of 5 tolas of gold. Subsequently, it was agreed that, two tolas of gold would be given as dowry. After the marriage, the accused persons have started to give torture to the deceased insisting her to bring more dowry from her parental house. This was informed by the deceased to her mother and her sister. It is the further case of the prosecution that, on 14.06.2018 at 09.30 a.m. the deceased informed the complainant over phone that her husband has assaulted her in connection with dowry. At about 10.30 a.m., accused No.1 called the complainant and informed that her sister has committed suicide by hanging. The complainant and others came to the house of her sister and they were informed that the deceased has been shifted to the hospital at Raichur. They were also informed by others that accused No.1 used to ill-treat the deceased in connection with dowry.

(3.) The complaint came to be lodged suspecting the role of all the accused in causing the murder of the deceased and then hanging the dead body to the ceiling fan.