ERAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition has been filed by the petitioners- accused Nos.1 to 6 under Section 439 of Cr.P.C seeking their release on bail in Crime No.391/2018 of Kolar Rural Police Station for the offences punishable under Sections 143, 147, 148, 302, 323 and 120(B) read with Section 149 of IPC.

(2.) I have heard the learned counsel for the petitioners and the learned High Court Government Pleader for respondent-State.

(3.) The gist of the complaint is that petitioner/accused No.1 is the wife of the complainant, accused Nos.2 and 4 are brother and mother respectively of petitioner No.1 and petitioners/accused Nos.5 and 6 are wife and son of petitioner No.3. petitioner/accused No.3 is grandfather of petitioner No.1. The marriage of the petitioner No.1 was solemnized with the deceased Yuvaraj alias Yallappa on 18.03.2016. After the marriage, they led marital life for a period of 4-5 months and thereafter there arouse matrimonial dispute between the deceased and accused No.1. The petitioner/accused No.1 has filed a Crl.Misc.No.29/2018 against the deceased and one more case was also filed in M.C.No.35/2018 for dissolution of marriage. In that light, on 16.08.2018 at about 1.00 a.m., when the deceased alone was there in the house and he was not in a good mental condition, the deceased went to the house of accused No.1 who was staying in parental house and asked her to come and at that time, with an intention of take away the life of the deceased all the accused persons caught hold of him and they assaulted with hands. At that time, accused No.2 went inside the varanda and brought petrol and poured on the deceased and lit the fire. Immediately, the neighbours and others came and dowse the fire. Thereafter, he was taken to the hospital. Subsequently in the hospital, he succumbed to the burn injuries. On the basis of the said statement, a case has been registered.