RAMESH MADDER Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned Senior Counsel appearing for the petitioners and learned HCGP for the respondent - State.

(2.) This petition is filed under Section 438 of Cr.P.C. by the petitioners apprehending their arrest in Crime No.87/2020 of Hosapete Town Police Station registered for the offence punishable under Section 306 of read with Section 34 of IPC.

(3.) In the complaint lodged by Smt.Sandhya @ Sadhana.B.M, at Hosapete Town P.S on 24.08.2020, it is stated that her husband Mahesh.B.M was working in Equitas Bank, Ballari Road Circle Branch, Hosapete. On that day at about 8 to 8.30 a.m, as usual her husband went for work. At about 9.00 a.m, one Durga Prasad came and informed that her husband has consumed poison. Immediately, she went and got admitted her husband at Taluka Hospital for treatment and from there he was referred to O.P.D., Ballari for further treatment. However, while undergoing treatment he died in the hospital. It is alleged that her husband was informing her for the last one week that the accused persons namely Zonal Cluster Manager, D.D.M and other superior officers were putting excessive pressure and mentally harassing him to consider unethical records and they were giving him life threat etc. It is alleged that the said persons have harassed her husband and abetted him to commit suicide.