LALITA W/O RAMU BHOVI Vs. STATE

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioners and the learned High Court Government Pleader appearing for the respondent-State.

(2.) This petition is filed under Sec. 439 of Cr.P.C., seeking regular bail in Crime No.31/2021 of Miryan Police Station, for the offences punishable under Ss. 509, 143, 306 r/w Sec. 149 of IPC.

(3.) Factual matrix of the case is that four-five days prior to deceased-Rajeshwari committing suicide there was quarrel between the deceased and her neighbours. On the date of the incident, when she was coming out of the house, again Lalita, Nagaveni and Maremma teased her and when she questioned them, at that time, Nagappa, Anil, Veeresh @ Erappa, and Ramu told the deceased that if she is hurt by the said comments, she can go and die. Immediately, she went inside the house and committed suicide. Based on the complaint, case has been registered and petitioners are in custody from 30.09.2021. Based on the complaint, the police have invoked Ss. 509, 143, 306 r/w Sec. 149 of IPC.