T.RAMEGOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner-accused No.1 under Sec. 438 of Cr.P.C., for granting anticipatory bail in Crime No.119/2022 registered by Saligrama police station, Mysuru district for the offences punishable under Ss. 306 read with 34 of IPC .

(2.) Heard the arguments of learned counsel for petitioner and learned HCGP.

(3.) The case of the prosecution is that on the complaint filed by the wife of the deceased, the police had initially registered UDR No.10/2022 where she has stated that her husband was heavily indebted and was not able to pay loans, therefore he was under depression and he has committed suicide by hanging himself. Subsequently, on the very next day the wife of the deceased gave information that the death note left by her husband wherein he has stated about accused No.1 the present petitioner who is stated to be a former President of the Society was continuously harassing the deceased for last 20 years, therefore he has committed suicide. After registering the case, the police are making hectic effort to arrest this petitioner. He has approached the Sessions Judge for granting anticipatory bail, which came to be rejected. Hence, the petitioner is before this Court.