MAMATHA Vs. STATE BY TUMAKURU WOMEN POLICE STATION

JUDGEMENT

(1.) Petitioner is accused No.3 in Crime No.109/2019 of Women Police Station. The said case is registered against the petitioner and three others for the offence punishable under Section 306 read with 34 of IPC on the basis of the complaint of Chandrashekar the father of the deceased Rupashree.

(2.) Rupashree committed suicide on 19.12.2019 at 6:00 p.m., in her house at S.S.Puram Tumakuru Town, Tumakuru. On 20.12.2019, at 2:00 p.m., the father of Rupashree filed complaint alleging that the accused were harassing Rupashree demanding repayment of loan and undue rate of interest and therefore, she committed suicide. The FIR was delivered to the Court on that day at 8:30 p.m.

(3.) The specific allegations of demanding money and payment Rs.2 lakhs is against accused No.1. On 02.03.2020 this Court in Crl.P.No.834/2020 granted anticipatory bail to accused Nos.1 and 2. On the ground of parity, the petitioner is entitled to anticipatory bail. Therefore, the petition is allowed.