JAGESH Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) THIS petition is filed under Section 438 of Cr.P.C. seeking anticipatory bail in regard to Crime No. 152/14 of Harihara Rural Police Station of Davanagere District. The offence alleged against these petitioners are punishable under Section 306 of IPC r/w Section 34 of IPC.

(2.) AS could be seen from the records, a case came to be registered against all these petitioners on the basis of the first information of Vikas son of deceased Basavalingappa on 31.7.2010 at about 10.00 p.m. The gist of the first information lodged before police is that said Basavalingappa had sold paddy to these petitioners on credit basis and hence these petitioners owed money to him. In that regard when said Basavalingappa went near their house demanding payment of the money, the petitioners had refused to pay money and told him to die instead of demanding money is the allegation. Being dissatisfied with their reply Basavalingappa is stated to have committed suicide by consuming the poison.

(3.) THOUGH the learned HCGP vehemently opposed the bail application, the learned counsel for the petitioners submitted that the petitioners are permanent residents having deep roots in the society and they unequivocally undertake to abide by the conditions.