MANUPRASAD Vs. STATE BY KODEGANAHALLI POLICE

JUDGEMENT

(1.) THIS petition is filed by the petitioner -accused No. 1 under Section 438 of Cr.P.C. seeking a direction to the respondent police that in the event of his arrest, he be released on bail of the offence punishable under Section 306 of IPC registered in respondent Police Station Crime No. 143/2013.

(2.) BRIEF facts of the case are that the complainant's younger brother by name Devaraju and his wife Smt. Rajamma gave birth to two female children and one male child. Amongst them, Suma was pursuing her 2nd year PUC at Puravara Government PU College. Manuprasad, S/o. Ramesha, the petitioner herein, a resident of nearby village was insisting her to marry him. The said fact was informed by Suma to her parents and also to the complainant. On such information, the complainant and a person by name Muddahiriyappa resident of the same village, his wife Kamakshamma and Vijaykumar convened a Panchayat, summoned the petitioner and advised him for 2 to 3 times to many some other girl and not to trouble their daughter Suma. Despite such advise, the petitioner used to insist her to marry while she was going to school and hence, she stopped perusing her studies. It is further alleged in the complaint that the petitioner used to call Suma from a telephone booth causing mental depression. As she was not interested to marry him, decided to end her life. Accordingly, on 11.11.2013, in the morning, again he pressurised her to marry him. As such, at about 7.30 a.m., she consumed pesticides and she was struggling. On enquiry, she disclosed the above said fact in the presence of Krishnamurthy her parents a relative of the complainant Devaraju and Anantha. Immediately, they all with the help of a driver by name Manjunatha took her to Madhugiri Govt. Hospital and provided treatment. From there, she was referred to Tumakur Govt. Hospital and she died on the way to the hospital. On the basis of the said complaint, the case was registered by the respondent police against the petitioner.

(3.) LEARNED Counsel for the petitioner, during the course of the arguments, submitted that there are no materials against the petitioner to show that he was ill treating the deceased. He also submitted that the petitioner has been falsely implicated in the case and he has not at all committed the alleged offence. The learned Counsel submitted that by imposing reasonable conditions, the petitioner may be admitted to bail.