K.N. SOMASHEKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS petition is filed by petitioner/accused No. 1 under Section 438 of Cr.P.C. seeking anticipatory bail to direct the respondent -police to release the petitioner on bail in the event of his arrest for the alleged offence punishable under Section 306 r/w Section 34 of IPC registered in respondent -police station Crime No. 213/2014.

(2.) HEARD the arguments of the learned counsel for the petitioner -accused No. 1 and also the learned Government Pleader appearing for the respondent -State.

(3.) AS against this, learned Government Pleader during the course of his arguments has submitted that looking to the prosecution material i.e., the averments in the complaint as well as the statement of witnesses they prima facie shows that: there used to be ill -treatment and harassment to the deceased by the petitioner. She consumed poison because of his ill -treatment and harassment when she was leading her marital life in the house of the petitioner. The matter is still under investigation and hence, at this stage, petitioner is not entitled to be granted with anticipatory bail.