NAVEEDA SULTANA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and learned HCGP for the respondent-State. Perused the records.

(2.) Petitioner is arraigned as accused No.1 in C.C.No.27460/2019 (arising out of Crime No.235/2019 of Bommanahalli Police Station, Bengaluru City) on the file of CMM Court, Bengaluru, for the offence punishable under Sections 306 and 201 of IPC.

(3.) Brief facts of the case are that, the petitioner earlier married to one Nijamuddin and begot two sons. As the differences arose between the husband and wife, she divorced him and married to one Kasheeb Baig-deceased. Petitioner and deceased were residing at Rupen Agrahara near Ayyappa Temple, Bengaluru. Whenever the complainant, wife and brother of the deceased used to visit the house of the deceased, the petitioner was not treating them properly and she used to quarrel with them. It is also alleged that petitioner was not taking proper care of the deceased and she was not allowing the deceased to enter into house if he comes to home after 10 PM and she was lavishly spending the money earned by the deceased. In this context, it is alleged that the Kasheeb Baig was frustrated in life and on 29.09.2019 during the night hours at 12.50 am, the deceased and petitioner were talking with each other, by that time, deceased went inside the room and hanged himself to a fan with a veil. Petitioner tried to cut the veil and deceased fell down on the ground and sustained injury to the head. On the basis of these allegations, respondent-police have registered a case.