GEETHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused No.7 in Crime No.160/2023, registered by Whitefield Police Station, for the offences punishable under Ss. 34, 498A and 306 of IPC is before this Court seeking regular bail.

(2.) Heard the learned counsel for parties.

(3.) On the complaint lodged by Smt.Radhamma, on 12/6/2023 F.I.R. in Crime No.160/2023 was registered by Whitefield Police Station against Harish, and 6 others for the offence punishable under Ss. 34, 498A and 306 of IPC. In the complaint it is averred that daughter of the complainant namely Anjali was married to accused No.1- Harish on 19/10/2019 and from their wedlock couple have a child. It is alleged in the complaint that accused No.1- Harish had illicit relationship with the petitioner and when this came to the notice of the deceased, she questioned her husband. However her husband had resisted her and the family members of her husband had supported him. On 26/5/2023 deceased-Anjali confronted her husband and his family members regarding the illicit relationship, which he had with the petitioner and this was informed by the deceased over phone to her mother/complainant. On 27/5/2023 deceased fought with the petitioner and thereafter, she had committed suicide by hanging. This was informed to the complainant by accused No.1. Complaint was belatedly filed on 12/6/2023. Based on the complaint, F.I.R. in Crime No.160/2023 is registered by the Whitefield Police Station. Petitioner was arrested on 13/6/2023. Bail application filed by the petitioner before the Court of IX Additional District and Sessions Judge, Bengaluru Rural District, Bengaluru, in Crl.Misc.No.1180/2023 was dismissed on 23/6/2023. Under these circumstances, petitioner is before this Court.