(1.) THIS petition is filed by petitioner/accused under Section 438 of Cr.P.C. seeking anticipatory bail to direct the respondent -police to release her on bail in the event of her arrest in respect of the alleged offences punishable under Sections 306 of IPC registered in respondent -police station Crime No. 224/2013.
(2.) THE brief facts of the prosecution case as per the averments in the complaint are that one Taranath appeared before the respondent -police on 27.11.2013 at about 10.00 p.m. with a written complaint alleging that his sister Shobharani was married to one T. Nagaraj, resident of Visveshwaraiah Extension, Hassan and they had two minor children. After the complainant sister's death, said T. Nagaraj had second marriage with the petitioner, who is the step mother. She is said to have made false allegations against the deceased Harshith who was studying in II year PUC that he has stolen Rs. 2,500/ - in the house and has harassed him mentally and physically. Because of the harassment, on 27.11.2013 at about 7.00 p.m. Harshith committed suicide by hanging. On the basis of the said complaint, a case has been registered against the petitioner for the offences punishable under Section 306 of IPC.
(3.) I have perused the averments made in the bail petition, FIR, complaint, order of the lower Court and other materials placed on record.