H. MAHESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioners-accused Nos.1,2 and 5 under Sec. 438 of Cr.P.C. for granting anticipatory bail in Crime No.148/2022 registered by the Thalaghattapura Police Station for the offences punishable under Sec. 306 of IPC.

(2.) Heard the arguments of learned counsel for the petitioners, learned High Court Government Pleader for the respondent-State and learned counsel Dr.Prajwal K. Aradhya, who assisted the learned High Court Government Pleader.

(3.) The case of the prosecution is that on the complaint lodged by one Poornima alleging that she got married to Girish on 20/6/2002 and was having a son by name Arya Rajath, aged about 19 years. Her husband was having two wine stores and a Bar. The accused persons were the mother, brothers and sisters of her husband. Accused No.1-mahesh, who is the brother of her husband was looking after the wine store situated in Akshyanagar and later on accused No.1 demanded to give the wine store to himself which was refused by her husband. Her son, who was studying in PUC was interested in taking the wine store business and in that regard he used to visit his Uncle's wine store and used to help his uncle. Subsequently, there was a dispute between the family members of her husband in respect of property and accused No.1-Mahesh was not allowing her son to come to his wine store. After that incident, her son committed suicide on 6/12/2021 and thereafter the family members of her husband started harassing him mentally and physically to handover his all properties to them. This made him to commit suicide on 12/2/2022 in the house of her mother-in-law (Karthyanyini, A-10). This made her to file complaint against the accused persons. The police have registered a case against the accused persons.