SHRINATH BABU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 438 of Cr.P.C. praying this Court to enlarge the petitioner on bail in the event of his arrest in respect of Crime No.135/2022 registered by Peenya Police Station, Bengaluru, for the offence punishable under Sec. 306 of IPC.

(2.) Heard the learned counsel 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 and accused No.1 were having acquaintance with the husband of the complainant and accused No.1 and this petitioner both of them have persuaded the husband of the complainant to get the loan from the Co-operative Society and even though the complainant refused to sign the papers, persuaded her also to sign the papers and after availing the loan, amount was got transferred to the account of accused No.1 and they did not repay the amount. Then the bank started issuing notices against the husband of the complainant and the complainant. The husband of the complainant requested to make the payment and inspite of request, they did not heed to their request. On 25/4/2022, the husband of the complainant went near the house of accused No.1 saying that he will go and talk to him regarding loan amount, but he did not return and phone was also switched off. That on 27/4/2022, the complainant went near the house of accused No.1 and on enquiry, he replied that her husband has not visited the house and abused her. That on 28/4/2022, some unknown persons called the complainant and informed that her husband committed suicide in Krishnappa Layout and immediately she rushed to the spot and found the body. The allegation is made that this petitioner and accused No.1, who have availed the loan did not repay the amount and hence he took the extreme step of committing the suicide.