RAGHAVENDRA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused No.1 under Section 438 of Cr.P.C. seeking anticipatory bail, to direct the respondent-police to release the petitioner on bail in the event of his arrest for the offences punishable under Sections 498A and 306 r/w Section 34 of IPC registered in respondent police station Crime No.158/2017.

(2.) The case of the prosecution is, brother of the deceased is the complainant in this case. He has stated that the deceased was given in marriage to the petitioner about 12 years back. Accused No.1 and other family members used to give ill-treatment and harassment to the deceased both physically and mentally. Because of that reason, about 1 1/2 years ago, she came to the parental place and was staying with them. On the date of the incident when the other members of the family went outside, she poured kerosene and lit fire to herself and thereby sustained burn injuries. She was taken to the hospital. Ultimately, she expired while on treatment. On the basis of the said complaint, case was registered for the alleged offences.

(3.) Heard the arguments of the learned counsel appearing for the petitioner/accused No.1 and also the learned High Court Government Pleader appearing for the respondent-State.