RATHNAMMA, W/O LATE RAJU, RAVIKUMAR C.H., S/O LATE HUCHANNA, RAJEGOWDA H., S/O LATE HONNAIAH AND DODDEGOWDA ALIAS CHANDRU S/O LATE HONNAIAH Vs. THE STATE OF KARNATAKA BY KUNIGAL POLICE

JUDGEMENT

(1.) HEARD Petitioners counsel and learned Addl. S.P.P for the Stale in respect of anticipatory bail sought by the Petitioners against whom and A -3 case is registered in Cr. No. 348/10 for the offence punishable under Section 306 of IPC.

(2.) THE prosecution case in short is that the Petitioners, particularly the 1st Petitioner is said to have told her husband that she would file a dowry harassment case against him and alter being told about this over phone, the husband of 1st Petitioner committed suicide.

(3.) HAVING regard to the aforesaid submission and the nature of complaint lodged, these Petitioners also can be released on anticipatory bail on the lines of A -3 subject to following conditions: