RANJITH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioner who is A-2 in Cr.No.251/12 seeks bail in respect of the offence alleged u/s 306 of the IPC.

(2.) LEARNED counsel for the petitioner submits that the reason for the death of Vishwanath, husband of Yashaswini is that, the deceased suspected that his wife had some kind of relationship with the petitioner and on account of that, he got depressed in life and committed suicide by hanging himself, though earlier he attempted to take his life by consuming sleeping tablets.