RANGASWAMY @ LORRY RANGASWAMY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned Counsel for the petitioner and the learned High Court Government Pleader.

(2.) Petitioner is accused in Cr.No.223/2015 on the file of the respondent police station registered for the offence punishable under Section 306 read with Section 34 of IPC and Sections 3 and 4 of Karnataka Prohibition of Charging Exorbitant Interest Act, 2004. The petitioner is in custody from 16.05.2016. It is the case of petitioner that a complaint came to be lodged by the wife of deceased that he committed suicide due to huge loss in the business. There is no death note or any other material to implicate the petitioner in the said case. The allegation leveled against the petitioner is wholly false. That he is a respectable person carrying on business and does not have any criminal antecedent.

(3.) Learned Counsel for the petitioner submits that earlier the petitioner had filed a petition under Section 438 Cr.P.C. before this Court for grant of anticipatory bail and the same was rejected, reserving liberty to the petitioner to approach the Court of Sessions or this Court to seek regular bail after surrendering himself before the authority. He submits that in compliance of the direction of this Court, he has surrendered before the jurisdictional police station and he is in custody.