HARSHA. N. Vs. STATE BY TIPTUR RURAL POLICE

JUDGEMENT

(1.) THIS petition is filed by petitioners/accused Nos. 1 to 4 under Section 438 of Cr.P.C. seeking anticipatory bail to direct the respondent -police to release the petitioners on bail in the event of their arrest for the alleged offences punishable under Sections 323, 504, 506, 306 r/w Section 34 of IPC registered in respondent -police station Crime No. 54/2014.

(2.) HEARD the arguments of the learned counsel for the petitioners -accused Nos. 1 to 4 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 the averments in the complaint and the statement of witnesses shows that since the petitioners have abused the deceased as well as the family members of the deceased, thinking that her family respect and prestige has been tarnished by the petitioners, she has committed suicide. The matter is still under investigation. Hence, petitioners are not entitled to be granted with bail.