DIVAKAR, B.E., (MECH.) S/O. K.N. MUDDAIAH Vs. STATE OF KARNATAKA REPRESENTED BY STATE PUBLIC PROSECUTOR, HIGH COURT PREMISES

JUDGEMENT

(1.) PETITIONER is the husband of the deceased -Prathima Yadav. Said Prathima Yadav was married to the Petitioner herein on 12.11.2009, After the marriage deceased and the Petitioner were living at No. 819, 8th 'C' Main, 2nd Stage, 3rd Block, Basaveshwaranagar, Bangalore.

(2.) ON 11.05.2011 between 5.30pm and 8.30pm said Prathima Yadav was found dead in the matrimonial home apparently on account of hanging to a ceiling fan. Smt. Anupama Yadav elder sister of the deceased to whom the deceased had called at about 5.30pm on the same day and had informed that she would come to the sister's house and since there was no response from the deceased, she came to the matrimonial home of the deceased at about 8.30pm and saw her sister in a hanging position from a ceiling fail. Thereafter, Anupama Yadav lodged a report at about 11.20pm on 11.05.2011 about the unnatural death of her sister -Prathima Yadav. On the basis of the said report Police registered the case in Crime No. 219/2011 for the offences punishable under Sections 498A and 304 -B reference with Section 34 of IPC against the Petitioner and others.

(3.) PETITION is opposed by the Respondent State. I have heard both sides and perused the records made available,