H.J. CHETAN GOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused No.1 in Crime No.272/2023 registered by Kengeri Police Station, Bengaluru City for the offence punishable under Ss. 306 R/w 34 of IPC is before this Court under Sec. 438 of Cr.P.C,

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

(3.) On the basis of complaint by one Smt. Padmamma W/o late Ramanna K, dtd. 2/7/2023, Kengeri Police had registered FIR in Crime No.272/2023 against the petitioner for the aforesaid offence. In the complaint it is averred that complainant's daughter Smt Pavithra was married to one Sri Narasimhamurthy in the year 2006 and subsequently in the year 2017, her daughter had divorced her husband and from the said wedlock the couple have a girl child aged about 17 years. It is further stated in the complaint that after divorce, complainant's daughter started working in a finance company and she was in relationship with petitioner herein, who is the owner of the said finance company. It appears that thereafter, the petitioner and the complainant's daughter had some ill will because the petitioner was allegedly in relationship with accused No.2. It is in this background, on 2/7/2023, the complainant's daughter allegedly committed suicide by hanging herself leaving behind a death note. Apprehending arrest in the said case, the petitioner had filed bail application in Crl.Misc.No.6334/2023 before XLV Addl. City Civil & Sessions Judge, Bengaluru, which was dismissed on 17/7/2023. It is under these circumstances, the petitioner is before this Court.