MADHU S/O. RAJAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Section 438 of Cr.P.C seeking anticipatory bail of the petitioner/accused No.1 in Crime No.92/2019 of Honnavalli Police Station, Tumakuru for the offences punishable under Section 306 of I.P.C. and Sections 3(2)(va) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2015 (the 'SCST Act' for short).

(2.) Heard the learned counsel for the petitioner and learned High Court Government Pleader appearing for the State/respondent No.2.

(3.) The factual matrix of the case is that the mother of the victim has lodged complaint stating that on 20.12.2019, her daughter committed suicide by hanging in her house and the reason for committing suicide by her daughter is not known. Based on that, the case in UDR No.13/2019 was registered. On 23.12.2019, they found the death note of the deceased while cleaning the room and in the said alleged death note, an allegation is made against this petitioner/accused No.1 that he cheated the victim. Earlier he promised that he would marry her in Dharmasthala, but later he declined to marry her and hence, she committed suicide. Based on the death note, one more complaint was lodged in the police station and based on that complaint, a case in Crime No.92/2019 came to be registered for the offence punishable under Section 306 of I.P.C. and Sections 3(2)(va) of the SCST Act. The investigation in the matter is not yet completed.