HONNEGOWDA Vs. STATE BY PARAPPANA AGRAHARA POLICE STATION

JUDGEMENT

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

(2.) In this petition, the petitioner has arraigned as accused No.1 in Cr.No.29/2019 of Parappana Agrahara Police Station, Bengaluru City for the offence punishable under Section 306 of IPC.

(3.) Brief facts of the case are that a lady by name Shivarajamma who is none other than mother of deceased Sunil Kumar, lodged a complaint stating that about 15 days prior to the filing of the complaint his son and others were demolishing a house belonging to them for the purpose of constructing a new house, at that time, husband of the complainant i.e. the petitioner herein came to that particular spot along with his relatives and abused the deceased-Sunil Kumar and quarreled with him and told that he will not give any share in the family property to Sunil. i.e. son of the accused and the complainant. In this context, brother's wife of the petitioner lodged complaint in Koddihalli Police Station, Bengaluru, against the complainant and her son. Being frustrated in life due to conduct of the petitioner and his relatives, it is stated that said Sunil has committed suicide by consuming some tablets. On the basis of above said allegations, the respondent-police have registered a case and investigating the matter.