LOKESH D. V. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused under Section 439 of Cr.P.C., for granting bail in Crime No.66/2021 registered by Dobbespet Police for the offence punishable under Section 306 of Indian Penal Code.

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

(3.) The case of the prosecution is that one Dhanush, the brother of the deceased-Navyashree has filed a complaint before the Police on 21.04.2021 alleging that his sister Navyashree was married to one Vishwanath in the year 2017. They have one daughter and they lived at a rented house in Beerasandra Village. On 20.01.2021, he received a message from his sister's mobile phone requesting him to call back stating that she is no more interested to live in the world. Immediately, he called back, when enquired with his sister, she disclosed that one Lokesh, the present petitioner is said to have come and contacted her and he was in love with her and he took some photographs of them being together and threatened her by telling that he would be sending these photographs to the social media and also intimate her husband. Therefore, she called the complainant. The complainant however consoled her and told not to worry and leave it, he would take care of it. Again on 21.04.2021 at about 12.30 p.m. he received the message from his sister that she is not interested in living in this world and she wants to commit suicide. Admittedly, later at about 2.15 p.m. his sister's dead body was floating in the lake water. Thereafter, complaint came to be registered and he has been arrested on 08.06.2021 and he has been remanded to judicial custody. The petitioner has moved the bail petition before the Session Judge, which came to be rejected. Hence, the petitioner is before this Court.