KUMBREGOWDA, S/O. LATE DASEGOWDA, SANNAMARAMMA, W/O. KUMBREGOWDA, NAGENDRA, S/O. KUMBREGOWDA AND MAHADEVAMMA, W/O. NAGENDRA Vs. STATE OF KARNATAKA BY MYSORE SOUTH POLICE STATION, REP. BY STATE PUBLIC PROSECUTOR

JUDGEMENT

(1.) THE learned Counsel for the Petitioners submits that he does not press the petition insofar as Petitioners 3 and 4 are concerned.

(2.) IN view of the submission made, the petition filed by Petitioner Nos. 3 and 4 is dismissed as not pressed.

(3.) THE perusal of the petition reveal that the 1st Petitioner is the father -in -law, aged about 66 years, whereas the 2nd Petitioner is the mother -in -law, aged about 61 years, at the time of the incident and they are old aged. Even as could be seen from the allegations in the complaint, a general statement of harassment is made stating that all the members of the family used to abuse the deceased insisting her to put the signature on the sale deed. So, taking into consideration these circumstances and also the fact that the Petitioners are old aged persons, I am of the opinion that it is a fit case, wherein the anticipatory bail could be granted.