H. MANJAPPA Vs. STATE BY POLICE SUB-INSPECTOR

JUDGEMENT

(1.) Petitioner No.1 - accused No.2 is the father-in-law of deceased. Petitioner No.2 - accused No.3 is the mother-in-law of deceased. They are seeking to be enlarged on bail in the event of their arrest with respect to the proceedings in Crime No.100/2019 for the offences punishable under Sections 498A, 306 read with Section 34 of IPC.

(2.) The case that is made out in the complaint is that the complainant's sister is the deceased, who married accused No.1-Chandrashekara about ten years back. It is stated that two children are born out from within their wed lock. It is further stated that there has been harassment by the petitioners and accused No.1, leading to the deceased committing suicide.

(3.) Learned counsel for the petitioner submits that accused No.1 has surrendered himself and subjected himself to custodial interrogation and states that in light of the allegations made, matter rests on evidence to be adduced. Custodial interrogation as such may not be required.