ANILKUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition under Sec. 438 of Cr.P.C., is filed by the Petitioners-accused Nos. 1 to 3 to enlarge them on anticipatory bail, in the event of their arrest in Crime No.230/2022, registered by the Hunsur Town Police Station, Mysuru, for the offences punishable under Ss. 498A , 306 r/w Sec. 34 of IPC.

(2.) Heard the learned counsel appearing for the petitioners and learned High Court Government Pleader appearing for the State.

(3.) The perusal of the FIR indicates that, the marriage of the deceased was solemnized with the accused No.1 in the year 2014, and the incident has taken place after 7 years from the date of the marriage whether the petitioners-accused with clear mens rea has committed the offence, and their active act or their indirect act led the deceased to commit suicide is the matter which requires to be investigated by the Police. Prima facie case is made out to enlarge the petitioners on anticipatory bail.