VIDYARANYA Vs. KARNATAKA

JUDGEMENT

(1.) This criminal petition is filed by the accused under Sec. 438 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the ' Cr.P.C .' for short) for granting anticipatory bail in Sankeshwar Police Station Crime No.103/2022 for the offence punishable under Ss. 306 of Indian Penal Code, 1860 (hereinafter referred to as the ' IPC ', for short).

(2.) Heard the arguments of the learned counsel for petitioner and learned High Court Government Pleader for respondent.

(3.) The case of the prosecution is that one Sujata Balikai, wife of the deceased has filed a complaint alleging that her husband was working as Manager in Hebbal Urban Co-operative Society from last 25 years. It is alleged that her husband said to be deposited some amount as fixed deposit in a private bank and the said bank was closed. Therefore, the petitioner being the President of the bank pressurizing the husband of the complainant to pay back the money. That apart, charge was also created on the properties of the deceased. Therefore, due to pressure of the petitioner, the husband of the complainant committed suicide on 15/5/2022 and thereby the accused abetted the deceased to commit suicide. After registering the case, the police are making hectic efforts to arrest this petitioner. Therefore, apprehending arrest, the petitioner approached the Sessions Court for grant of bail which came to be dismissed. Hence, he is before this Court.