P.B.MALLIKARJUNAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner under Sec. 438 of Cr.P.C for enlarging him on Anticipatory bail in the event of his arrest in Crime No.232/2022 of Rajarajeshwari Nagara Police Station, registered for the offence punishable under Sec. 306 of IPC.

(2.) The brief factual matrix leading to the case is that the deceased Holabasappa Chinchakandi was working as a Driver in BMTC Depot No.21 at Uttarahalli. It is further alleged that on 29/8/2022 at 12.30 p.m the complainant received a message from the colleagues of her husband that her husband deceased Holabasappa Chinchakandi has committed suicide in the premises of the depot by hanging himself. It is further asserted that there was a death note left by him alleging that he was being harassed by the Depot Manager i.e., the present petitioner and the same has prompted him to take extreme step of committing suicide. Hence, the complainant being the wife of the deceased lodged a complaint in this regard. On the basis of the complaint the Investigating Officer registered the crime and issued FIR.

(3.) Apprehending his arrest, the petitioner has approached the learned Sessions Judge and the learned Sessions Judge has rejected the Anticipatory bail petition. Hence, the petitioner is before this Court.