MANTESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused under Sec. 439 of Cr.P.C. in Crime No.49/2021 registered by Madan Hipparga Police Station, Kalaburagi for the offences punishable under Ss. 498A, 306, 504 read with Sec. 149 of IPC. The accused is in judicial custody since from the date of his arrest and therefore seeking regular bail to the accused by considering the grounds urged therein.

(2.) Heard the learned counsel for the petitioner Smt. Anuradha M. Desai and the learned Addl. SPP for State.

(3.) Learned counsel for the petitioner contends that the accused is an innocent person and he has not at all committed the alleged offences. After filing of a complaint by the complainant, criminal law was set into motion by registering the crime and recording the FIR. The family members of the petitioner including the petitioner are alleged to have extended physical as well as mental harassment to the deceased and due the same the deceased has committed suicide. The petitioner is the husband of the deceased and they were blessed with three children and those children are in care and custody of the family members of the accused. The complaint is filed by the complainant after coming to know about the incident. The incident has taken place on 20/9/2021 at around 10.00 a.m. The complaint is received by the respondent-police and thereafter registered the crime by recording FIR and there is delay in filing the complaint and also recording FIR, that itself indicates that the complaint has been registered only to set up theory to implicate this accused in the alleged crime.