CHANDRU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has filed this petition under Section 439 Cr.P.C. for enlarging him on bail in Crime No.20/2021 of Yelburga Police Station, Koppal, registered for the offences punishable under Sections 354(D) and 306 of IPC.

(2.) The case of the prosecution is that, the complainant is the brother of the deceased. The petitioner regularly use to call to mobile of deceased expressing his love and thereby she was mentally tortured. It is alleged that the act of the present petitioner falls under definition of stalking as defined under Section 354(D) of IPC and being unable to bear the harassment regarding regular call by the petitioner, the deceased consumed pesticide on 01.03.2021 at about 8.00 p.m., and thereafter she died on 06.03.2021 by evening in the hospital. In this regard the complainant has filed the complaint against the accused. On the basis of the complaint, the investigating officer issued FIR for the offence punishable under Sections 354(D) and 306 of IPC. The petitioner was apprehended and was remanded to judicial custody. Meanwhile, the investigating officer investigated the crime and submitted the charge sheet against the accused/petitioner.

(3.) The petitioner has moved an application under Section 439 of Cr.P.C. for enlarging him on bail before the Principle District and Sessions Judge, Koppal and the learned session judge by her order dated 15.06.2021 rejected the bail petition. Hence, the petitioner claims to have approached this Court.