SAMIULLA @ SAMIULLA KHAN AND ORS. Vs. THE STATE OF KARNATAKA THROUGH CHAMARAJNAGAR TOWN PS, CHAMARAJANAGAR DIST

JUDGEMENT

(1.) This petition is filed by the petitioners/accused No. 11 and 12 under Section 438 of Cr.P.C. seeking anticipatory bail, to direct the respondent-police to release the petitioners on bail in the event of their arrest for the offences punishable under Sections 498A, 302, 506, 201 read with 34 of IPC and Sections 3 and 4 of Dowry Prohibition Act, registered in respondent police station Crime No. 225/2017. One Bibi Aisha is the deceased and her brother Sri. Jameer Pasha has lodged the complaint in this case.

(2.) Heard the arguments of the learned counsel appearing for the petitioners/accused and also the learned High Court Government Pleader appearing for the respondent-State.

(3.) The case of the prosecution as per the complaint averments that husband of the deceased and his family members were giving ill-treatment and harassment to the deceased insisting her to bring the amount from her parental place. The further allegation that the petitioners herein did not allow the body of the deceased to be shifted to the parental place and insisted that funeral is to be done at the said place itself. On the basis of the said complaint, FIR came to be registered against accused Nos. 1 to 10. No doubt, it is also mentioned in the FIR as other local Muslim leaders.