(1.) This bail petition is filed by the petitioners/ accused Nos.1 to 3 under Section 439 of Cr.P.C. in connection with Crime No.190/2018 of Hunasagi Police Station, registered for the offences punishable under Sections 143, 147, 498A, 304B, 306 R/w Section 149 of IPC and offences under sections 3 and 4 of Dowry Prohibition Act, 1961. Since from the date of the arrest, petitioners are in judicial custody. Therefore, the learned counsel prays for enlarging the accused on bail among the grounds urged therein.
(2.) Heard the learned counsel appearing for the petitioners as well as learned High Court Government Pleader for the State and perused the records.
(3.) Brief facts of the prosecution case are as under: It is evident from the complaint that the marriage of the deceased-Prema was performed with the petitioner No.1-Ramachandra @ Ramesh. After the marriage, for about 2-3 months they lead happy married life. Subsequently, petitioner No.1 started giving physical as well mental harassment to her by insisting her to bring two tolas of gold jewelry, same was informed by the deceased to the complainant and her parents, who consoled the Prema by visiting her matrimonial home. Such being the position, on the last day of Moharam festival, the deceased-Prema did not come to her parental house. Therefore, they searched for her, but on 22.09.2018, the dead body of Prema was found near the canal of Kembhavi gate. It is further stated in the complaint that on 21.09.2018 in between 4.30 p.m. and 5.30 p.m., deceased-Prema went near the Kembhavi canal for the purpose of washing the clothes and she drowned in the said canal for being not tolerating the harassment meted out by her husband as well as in- laws' i.e., petitioners herein. Therefore, the accused are responsible for the death of Prema. In pursuance of the act of the accused, a case in Crime No.190/2018 came to be registered by the complainant, said to be paternal uncle of the deceased.