MOHANDAS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) A lady by name Gowramma, the mother of deceased Arundhathi, lodged a complaint stating that in the year 2001 her daughter Arundhathi was given in marriage to the petitioner and they were blessed with two female children. It is alleged that the accused was addicted to Alcohol and he started ill -treating and harassing the deceased. In spite of advises by the elders, he did not stop the same. In this background, it is alleged that on 24.03.2016, the said Arundhathi committed suicide by consuming poison. When she was in the hospital for treatment, the complainant, mother of the deceased went there, at that time, the deceased disclosed to the complainant that the petitioner was ill - treating and harassing her, therefore, she consumed poison to commit suicide.

(2.) Nowhere in the complaint it is stated, exactly the reason for ill treatment, what type of harassment and ill -treatment was given by the petitioner to the deceased, in order to ascertain whether such type of ill - treatment or harassment is sufficient to drive a woman to commit suicide.

(3.) In the facts and circumstances of the case, I do not find any strong reason to reject the bail petition. The petitioner was arrested on 25.03.2016 and it appears investigation has already been completed. Therefore, by imposing stringent conditions, the bail petition deserves to be allowed. Hence, the following order: -