ABDUL AZEEZ Vs. STATE OF KARN ATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused No.1 under Sec. 439 of Cr.P.C. for granting regular bail in Crime No.56/2022 registered by Kundapura Police Station, Udupi for the offences punishable under Ss. 504, 417 and 306 read with 34 of IPC .

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

(3.) The case of the prosecution is that one Raghavendra, who is said to be the brother of the deceased, Shilpa, filed a complaint to the police alleging that his sister fell in love with the petitioner-accused No.1 and they were said to be chatting with each other and the petitioner also utilized his sister for sexually assaulting her and promised to marry her. Subsequently, there was quarrel between accused No.2, wife of the petitioner- accused No.1 and the deceased. On that background in May 2022, the petitioner and his wife said to have gone to the work place of the deceased and abused her in filthy language and the petitioner stated that he is not going to marry her and that she can go and die. Due to the frustration, his sister committed suicide by consuming rat poison on 23/5/2022 and she was shifted to hospital, where she succumbed to the poison effect at the hospital on 25/5/2022. After registration of the complaint, the police arrested the petitioner-accused on 30/5/2022 and he was remanded to the judicial custody. The bail petition of the petitioner came to be rejected and hence, he is before this Court.