YABESH M. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Apprehending arrest pursuant to a case registered in UDR.No.72/2021, petitioner is before this Court seeking anticipatory bail.

(2.) Heard the learned Counsel for the parties.

(3.) It is the case of the petitioner that in respect of the unnatural death of his wife, a case was registered in UDR.No.72/2021 under Sec. 174(3) of Cr.PC based on the complaint filed by his father-in-law - Ramu. Petitioner states that he has the information that Ramu who is a retired Police Officer suspected the hand of the petitioner in the death of his daughter who had committed suicide on 2/12/2021, and therefore, the police are likely to arrest him for the offence under Sec. 306 IPC. It is his case that there is a serious civil dispute between himself and his father-in-law - Ramu and taking advantage of his position, he is likely to get the petitioner arrested by the police in a police case.