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Judgment
Basaveshwara Nagar Police, Bengaluru, filed a charge-sheet against the petitioners for the offences punishable under Section-498-A and 306 read with Section - 34 of the Indian Penal Code.
The case of the prosecution is that Smt.Roopashree, daughter of CW-1 was given in marriage to the third petitioner. The first petitioner is the sister-in- law and the second petitioner is the mother-in-law of the deceased and the third petitioner is the husband of the deceased. Their marriage was performed on 14.08.2008. Accused No.3 was given 450 gms of gold jewellery along with other articles in marriage.
The deceased was always being harassed that her parents did not perform the marriage in a befitting manner, that they have not provided AC room and that she was not given a site, etc. She was subject to physical torture by the accused. The same was disclosed by her to her parents.
Based on these allegations, investigation was taken up and a charge-sheet has been filed. The accused filed an application under Section - 227 of Cr.P.C. seeking discharge. The trial court rejected the same. Hence, the present revision petition.
Smt.M.Gayathri, learned counsel appearing for the petitioners submit that there is no material against the petitioners. That even if the case of the prosecution is to be accepted, the application requires to be allowed.
On the other hand the learned State Public Prosecutor disputes the same.
On hearing the learned counsels, I''am of the view that there is no merit in the petition. Substantial material has been collected by the prosecution in order to prove the guilt against the accused. The statement of various witnesses have been recorded, including the statement of the relatives of the accused regarding the harassment being meted out to the deceased. Due to the mental and physical torture, she committed suicide. There are substantial grounds to frame charges. Hence, it cannot be said that there are no grounds to frame charges.
Therefore, there is no ground to entertain this petition. The petition being devoid of merit is dismissed.