MOHAN V. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused Nos.1 to 3 in Crime No.259/2023 registered by Hebbagodi Police Station, Bengaluru District for the offence punishable under Sec. 306 read with Sec. 34 of IPC, are before this Court under Sec. 438 of Cr.P.C.

(2.) Heard the learned counsel appearing for the parties.

(3.) On the complaint of Sri Rajappa S/o Late Gurappa dtd. 3/6/2023 the Hebbagodi Police have registered FIR in Crime No.259/2023 for the aforesaid offence against five persons. The petitioners are arraigned as accused Nos.1 to 3 in the FIR. In the complaint, it is averred that the complainant's son Sandeep, who was working in ITC Company, Hosakote had committed suicide on 3/6/2023 and after coming to know about the incident, the complainant and his brother went to the spot and they found a death note in the pocket of the deceased. In the said death note, the deceased had allegedly written that the accused persons were the reason for his death and they had obstructed him from loving a girl known as Sinchana. It is also stated in the complaint that, accused No.1 was in love with Sinchana and therefore, all these accused persons were harassing the deceased. Apprehending arrest in the said case, the petitioners had filed Cri.Misc.No.5245/2023 before the III Additional District & Sessions Judge, Bengaluru Rural District, sitting at Anekal under Sec. 438 of Cr.P.C, and the said application was dismissed on 27/6/2023. It is under these circumstances, the petitioners are before this Court.