N.VENKATESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) IN this petition filed under Section 439 of the Code of Criminal Procedure, the petitioner arraigned as accused in Crime No.134/12 of Gulpet Police Station in Kolar registered for the offence punishable under Section 306 of the Indian Penal Code has sought for an order to enlarge him on bail.

(2.) ACCORDING to the case of the prosecution, one Hari Krishna Davanam working as a Second Division Assistant in the office of District Treasury, Kolar was found hanging to the ceiling fan inside the U.P.S room between 9.00 a.m. and 10.00 a.m. on 06.12.2012. In respect of the said suicidal death of Hari Krisha Davanam, the District Treasury Officer, K.Nagaraj filed a report at about 10.45 a.m. suspecting the role of this petitioner, also working as Second Division Assistant in the office of the District Treasury, for the commission of suicide by the deceased. Based on the said report, respondent-police registered the aforesaid case and took up investigation. During investigation, the petitioner was apprehended and later subjected to judicial custody. The application filed by the petitioner for grant of bail came to be rejected by the learned Sessions Judge. Therefore, he is before this Court.

(3.) I have heard both sides and perused the records made available.