MANJUNATHA NAIKA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned High Court Government Pleader appearing for the respondent-State.

(2.) The factual matrix of the case of the prosecution is that the victim i.e., the wife of the complainant was working in the Co-operative Society, wherein she was subjected to harassment making false allegation of misusing of funds i.e., she was involved in misappropriation of gold and she has sent mobile message. On 20/3/2024, this petitioner came and scolded her and due to the said humiliation, she took the extreme step of committing suicide and hence the police based on the complaint dtd. 25/3/2024, registered the case in Crime No.25/2024 for the offences punishable under Ss. 504, 448, 306 read with Sec. 34 of IPC. The matter is still under investigation.

(3.) The learned counsel for the petitioner would vehemently contend that this petitioner, who is accused No.2, has been falsely implicated in the case. The allegation is made against the Manager and this petitioner who is the Assistant. In the earlier complaint it is stated that the complainant came to know that his wife left the office and immediately he rushed to the house and found that an attempt was made to commit suicide and immediately she was taken to the hospital, wherein the doctor declared that she is no more. The learned counsel submits that the second complaint is dtd. 25/3/2024, wherein different version is given making an allegation against this petitioner as well as other two persons and hence the very case of the prosecution is doubtful and this petitioner has been falsely implicated in the case and hence the petitioner is entitled for anticipatory bail.