NAGESH N Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is a petition filed by the accused Nagesh N in Cr.No.71/2020 of Magadi Road P.S. alleging offences punishable under Sections 506 , 504 , 420 , 306 read with Section 34 of IPC. The accused is in judicial custody since from the date of his arrest. Therefore, the counsel is praying to enlarge him on regular bail for the grounds urged therein.

(2.) Heard the learned counsel for the petitioner who is appearing through video conferencing and the learned HCGP for the State who is present before court physically.

(3.) It is contended by the learned counsel for the accused during the course of his arguments by referring to the complaint filed by the complainant who is none other than the mother of the deceased Pavithra that there was love affair in between the deceased and the petitioner. However, it is stated that since the petitioner did not marry her and married someone else, the said Pavithra had committed suicide by hanging from a ceiling fan in her parents' house. The same is reflected in the material collected by the I.O. during the course of investigation. The accused is an innocent person and he has not at all committed the alleged offences and moreover, he is not responsible for the cause of the death of the deceased. Merely because there was love affair between accused and the deceased and accused married some other woman, and though she had mentioned the name of the accused as the cause for her death in the death note left by her, it cannot be said that the accused had caused the death of deceased Pavithra. Subsequent to registration of the crime against the accused, the case is still under investigation.