SYED SADAM HUSSAIN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are seeking to be enlarged on bail in the event of their arrest by the respondent Police in connection with the proceedings in Crime No. 10/2019 for the offence punishable under Section 306 read with Section 34 of IPC.

(2.) The case of the prosecution is that the complaint was lodged by the mother of deceased stating that the complainant was married to accused No. 1 on 04.01.2011. It is stated that there are two children from the said wedlock. It is further stated that the petitioners and other family members were harassing the deceased stating that they would find a second wife to accused No. 1, as the deceased did not know how to cook well. It is stated that due to the harassment on an earlier occasion, the deceased had stayed with her parents for about one month and subsequently she had joined the family of petitioners. It is stated that on 12.01.2019, the deceased had committed suicide. In light of the said incident, the complaint was lodged and FIR is registered. The investigation is complete and charge sheet has been filed.

(3.) The learned counsel for the petitioners states that the only imputation made out in the complaint was that the petitioners used to threaten the deceased that they would find another wife to the accused No. 1.