KENGAPPA Vs. STATE OFKARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C., seeking regular bail of the petitioner/accused in respect of Crime No.189/2021 registered by Shikaripura Police Station, Shivamogga District, for the offences punishable under Ss. 498A and 306 of IPC.

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

(3.) The factual matrix of the case of the prosecution is that this petitioner's marriage was solemnized with the victim eight years ago. In the said wedlock, the victim gave birth to a son and a daughter. It is alleged that this petitioner used to quarrel everyday under the influence of alcohol and subjected her for both mental and physical harassment and instigated her to consume poison and die. In this regard, a Panchayath was held. That on 26/9/2021 at about 10:30 p.m, this petitioner quarrelled with the victim and abated her to commit suicide. Hence, due to the torture, the victim took extreme step of committing suicide by consuming pesticides. When the same was noticed by CWs.2 to 4, immediately took her to the hospital and ultimately she passed away on 30/9/2021. Hence, a case has been registered against the petitioner invoking the offences punishable under Ss. 498A and 306 of IPC.