VANISHREE SATISH BHASME Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the accused No.1 under section 438 of Cr.P.C., for grant of anticipatory bail, in the event of her arrest in Crime No.16 of 2020 of Chikodi Police Station, registered for the offence punishable under section 306 read with section 34 of IPC.

(2.) The facts briefly stated are that on the complaint filed by father of the deceased, the police have registered the case. The allegations are that the complainant had initially filed a complaint on 04.02.2020 stating that his son had committed suicide by consuming poison because of failure of crops. Later, it was learnt that his daughter-in-law was having extra marital relationship with three persons by name Kumar, Ramesh Koot and Sagar Patil. On 04.01.2020 there was a quarrel between complainant's son and his wife-Vanishree and she told her husband that she is going to give divorce. On the next day i.e., on 05.01.2020 when the complainant had taken his son to K.L.E. Hospital, wife of the deceased and three other persons had also came to the hospital. Therefore, the complainant suspects that on account of the abetment by the petitioner and her friends, the victim Satish has committed suicide.

(3.) On registering the complaint, the police officials are making attempts to arrest the petitioner.