B. K. PADMANABHA REDDY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition is filed by accused No.1 under Section 439 of Cr.P.C. praying to release him on bail in Crime No.113/2020 of HSR Layout Police Station for the offences punishable under Section 306 of IPC.

(2.) I have heard Sri Satyanarayana S. Chalke, learned counsel for the petitioner-accused No.1 virtually and Sri V.S.Hegde, the learned SPP-II for the respondent-State.

(3.) The first information was given by one Abhishek, the son of the deceased viz., N. H.Vanajakshi, who committed suicide. While untying the dead body from the knot, he saw death note left behind by the deceased. In the death note three names were mentioned to be responsible for the suicide. It appears that there was a financial transaction between the deceased, the petitioner-accused No.1 and other accused persons.