MUTTUKRISHNA H. Vs. STATE

JUDGEMENT

(1.) This petition is filed under Sec. 438 of Cr.P.C. seeking anticipatory bail to the petitioner in Crime No.38/2023 of Jayanagara Police Station registered for the offence punishable under Sec. 306 of the Indian Penal Code, 1860.

(2.) Heard the learned counsel for the petitioner and learned High Court Government Pleader for respondent - State and perused the material on record.

(3.) The first informant is the father of the deceased. It is averred in the complaint that his daughter deceased - Madhushree S. is aged about 21 years and after completing her B.Com, she was preparing for UPSC examination. On 21/2/2023, the complainant, his wife and his son had gone for work. At about 1.15 p.m., his son informed over phone that Madhushree has committed suicide by hanging. Immediately, he returned to the house and found his daughter hanging herself to the ceiling fan inside the bed room. He found a death note in her hand, wherein she had written that the petitioner herein is responsible for her to commit suicide.