ASHITIKA Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) Petitioner/accused No.2 in Cr.No.33/2023 of Belthangadi Police Station, D.K. District, has preferred this petition under Sec. 438 of Cr.P.C. seeking anticipatory bail.

(3.) Complainant's daughter by name Koushalya committed suicide by consuming insecticide on 20/4/2023. It is alleged that accused No.1 namely husband of the deceased was having illicit relationship with petitioner/accused No.2 and when the deceased had questioned about the same with her husband, she was abused etc. Further, the petitioner herein is alleged to have threatened the deceased with dire consequences if she revealed the Whatsapp chats between her husband and the petitioner, to others.