V SURENDRA KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) PETITIONER is accused No.1 in Crime No.173/2012 registered by New Extension Police, Thilak Park Circle, Tumkur, for the offences punishable under Sections 498-A, 306 and 302 of IPC.

(2.) THE father of the deceased gave a complaint before the jurisdictional Police inter alia alleging that the petitioner � accused harassed the deceased as a result of which, she gave poisonous injunction to her son and also committed suicide. The case is registered against this accused for the offences punishable under Sections 498-A and 306 of IPC., whereas against the deceased, wife of the petitioner, offence punishable under Section 302 of IPC., is alleged.

(3.) ACCORDINGLY, the petition is allowed. Petitioner is enlarged on bail subject to the following conditions: