T S NISHANTH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) PETITIONER who along with other accused is accused of having committed the offences punishable under Sections 498-A and 304-B of IPC in Cr.No.101/12 and the trial court refused to grant bail.

(2.) PETITIONER's counsel submit that the death of the petitioner's wife took place at Mysore and much before that, the petitioner had filed M.C. petition and secondly, the deceased suspected the petitioner's relationship with one Ranjitha (A2) and on account of that, the deceased committed suicide. Therefore, the petitioner be released on bail.