MADAPPA @ MAHADEVEGOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition is filed by accused No. 3 under section 438 of Cr.P.C., 1973 for grant of anticipatory bail in Crime No. 214/2018 of Gundlupet Police Station for the offence punishable under Section 306 r/w. Section 34 of IPC.

(2.) I have heard the learned counsel for the petitioner and the learned HCGP for the respondent-State.

(3.) It is the submission of the learned counsel for the petitioner that a complaint came to be registered alleging that the husband of the complainant was having illicit relationship with one Ratnamma and on 8.4.2018, accused persons made a galata and assaulted the husband of the complainant. In that light he was admitted in the hospital and at that time the accused persons went to the hospital and again they teased him. As his reputation has been affected, he decided to commit suicide and on 11.4.2018 at about 12.00 Noon he committed suicide. On the basis of the said complaint, the case came to be registered.