GEETA DURG ADAS NAIK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused No.3 under Section 438 of Cr.P.C . seeking anticipatory bail and to direct the respondent-police to release the petitioner on bail in the event of her arrest in Kumta Police Station Crime No.140 of 2017 for the offence punishable under Sections 498A and 306 read with Section 34 of I.P.C. (C.C.No.375 of 2020 pending before the JMFC, Kumta).

(2.) The facts briefly stated in the petition are that initially on 08.04.2017 an UDR case No.15 of 2017 was registered at Kumta Police Station in respect of unnatural death namely suicide committed by the Padmavati @ Yadi on the basis of the complaint filed by the sister of the deceased namely Yashodha Ramkrishna Naik. Later on 15.05.2017 another sister of the deceased Smt Laki D/o. Timmappa Naik filed a Private Complaint No.115 of 2017 before the JMFC, Kumta. In pursuance to the order passed by the JMFC, Kumata in the said private complaint, police have registered the case on 17.05.2017 as Kumta PS Crime No.140 of 2017 for the offence punishable under Sections 498A and 302 read with Section 34 of IPC. After completion of the investigation, the charge sheet was filed on 28.01.2020 for the offence punishable under Sections 498A and 306 read with section 34 of IPC. The petitioner before this Court is accused No.3. The anticipatory bail petition filed by her before the Sessions Court was rejected.

(3.) Heard the learned counsel for the petitioner/accused No.3 and the learned HCGP for the respondent-State and perused the records.