MANJUNATH R. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 438 of Cr.P.C. praying this Court to enlarge the petitioner on bail in the event of his arrest in respect of Crime No.164/2022 registered by Peenya Police Station, Bengaluru, for the offence punishable under Sec. 306 of IPC.

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

(3.) The factual matrix of the case of the prosecution is that the marriage of the victim was solemnized with accused No.1 in September 2021. The complainant in the complaint made an allegation that daughter-in-law used to visit her parental house frequently and her parents were also supporting her. That on 27/5/2022, in the morning, when the son of the complainant was about to go to work, accused No.1 quarreled with him insisting to get her a job and also insisted to transfer the house in her favour and the son consoled her and left for job and inspite of it, she continued to quarrel in the house and immediately, she secured her parents, the present petitioner and also the wife of one Narasing Rao and phone call was made to the son and abused in filthy language. The son did not turn up on that day and the complainant's son committed suicide by hanging himself and hence, the complaint is lodged.