GAYATHRI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been filed by the petitioners/accused Nos.5 and 6 under Section 438 of Cr.P.C., praying this Court to release them on anticipatory bail in the event of their arrest in Crime No.497/2018 of Kolar Rural Police Station for the offences punishable under Sections 498(A), 306 and 109 read with Section 34 of IPC.

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

(3.) Gist of the complaint is that the marriage of accused No.1 and deceased was solemnized on 24.08.2008. At the time of marriage, accused Nos.1 to 3 demanded a sum of Rs.2,00,000/- and some gold articles worth Rs.4,50,000/-. The same was given at the time of marriage. It is further alleged that the deceased and accused No.1-Husband of the deceased, while leading the matrimonial life in the house of accused No.1 along with his parents, accused Nos.1 to 3 were subjected her to cruelty for additional dowry and the same was used to be told by the deceased to her parents. The complainant advised the deceased to lead matrimonial life. It is further stated that on 15.11.2018 at about 11.30 a.m., deceased called her mother and told that she cannot tolerate the cruelty. Hence, she intended to come back to her parental house. Then her mother and brother-in-law went to the house of accused No.1 and advised to lead the happy life. At about 5.15 p.m., the relative of the complainant called over the phone and told that the deceased has been admitted in the Nursing Home at Srinivasapura. Immediately, they reached to the said Nursing Home. There, they came to know that the deceased is already dead and the ornaments which were on the body have been taken away by the accused persons. On the basis of the complaint, a case came to be registered.