BOREGOWDA Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) WHILE the petitioner in Crl. P. No. 7816/2014 has approached this Court for grant of bail having been arrested in Cr. No. 162/2014 registered for the offences punishable under Sections 498A, 114, 302, 304B R/W 149 of IPC, the petitioners in other petitions have sought for anticipatory bail apprehending arrest for the aforesaid crime.

(2.) THE facts relevant for the purpose of these petitions are as under:

(3.) AS could be seen from the post mortem report, the death was due to hanging and except one injury on the lower lip and ligature mark on the neck, there are not other injuries. Though it is alleged in the complaint that there was an assault on the deceased, no such material through medical evidence is made available. Taking into consideration the fact that the petitioners are not close relatives of accused Nos. 1 to 3 and the possibility of implicating the other relatives of the main accused, I am of the opinion that the petitioners are entitled to the bail sought for.