BHARATESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The substance of the complaint dated 06.01.2018 lodged at 10.30 hours by Chinnappa Babu Panchodi, aged 55 years, is that, Anitha is his third daughter, she was given in marriage to one Bharatesh Bharamappa Banajawad of Teradal, four years back and they resided in their garden house at Teradal. Bhoomika is the daughter of Bharatesh and Anitha through wedlock. Bharatesh was not looking after Anitha properly. Bharatesh and his mother used to blame, abuse and insult Anitha without reason and was posing torture on her. She was been treated with a sense of insult. The degree of torture has increased for the past one year. She was sent back to parental house.

(2.) Learned counsel for the petitioners would submit that accused persons are all family members of a same family. Accused No.1 is the husband, accused no.2 is the mother-in-law, accused no.3 is the brother-in-law, accused no.4 is the uncle and the accused no.5 is the wife of accused no.4. Accused Nos.3 to 5 were said to have been released on bail and the present application is filed by the accused nos.1 and 2.

(3.) Learned counsel for the petitioners Sri V.M.Sheelavant would submit that there was no role on any part of the petitioners who are nothing but husband and mother-in-law of Anitha. Further, it was also submitted that the brother of accused no.1 had informed the complainant regarding the death of Anitha. The residential place of the complainant is Halaga of Belagavi District and that of the petitioners is Terdal in Jamakhandi Taluk. The body was cremated as per the customs prevailing in the community of the petitioners. Thus, for the reasons best known to the complainant but without justification he has roped all the family members of the petitioner no.1. It is further stated that the investigation is completed and final report is filed.