VENKATESH T. CHITTARGI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by petitioner under Section 438 of Cr.P.C. for granting anticipatory bail in the event of his arrest in Crime No.167/2021 by Thirthahalli Police Station, Shivamogga District, pending on the file of Principal Civil Judge (Jr.Dvn) and JMFC, Thirthalli, Shivamogga, registered for the offences punishable under Section 306 of Indian Penal Code.

(2.) Heard the learned counsel for the petitioner and the learned High Court Government Pleader for respondent-State.

(3.) The case of the prosecution is that the mother of the complainant filed a complaint on 03.09.2021 alleging that from 01.09.2021 her husband is found missing, in this connection a case in Crime No.166/2021 was registered. Subsequently, a case was registered in Cr.No.167/2021 on 10.09.2021 at about 6.00 p.m. alleging that his father's dead body was found hanging in a tree near channel of Jyothisara Halla. It is stated that the deceased borrowed loan from the petitioner and the petitioner demanded the loan from his father. Therefore, his father was pressurized by petitioner and also made quarrel in his house. It is not the case of the prosecution that the petitioner abated the deceased to commit suicide. He approached the Sessions Court for grant of bail which came to be rejected. Hence, he is before this Court.