G. ARAVIND Vs. STATE

JUDGEMENT

(1.) The present petition has been filed by petitioner-accused under section 438 of Cr.P.C , 1973to release him on anticipatory bail in Crime No.342/2018 of Kolar Rural Police Station for the offences punishable under Sections 420 and 306 of IPC.

(2.) I have heard the learned Senior counsel for the petitioner and the learned High Court Government Pleader.

(3.) The gist of the complaint is that one Muninarayanappa filed the complaint stating that he had two siblings namely Bhavani and Umesha M., Bhavni was aged about 26 years and has completed her M.Sc., and was working in Narayani Pre-University College, Hosakote Taluk, Bengaluru Rural District. After six months, she left the job and started living in a P.G. Centre at BTM Layout, Bengaluru. For the last 15 days he spoke to her through mobile. He found that his daughter was in a depressed mood. On 17.5.2018 he went and brought her to Kolar to his house and on 18.5.2018 at about 1.00 p.m., his son who is residing in Bombay called over the mobile and told that his sister Bhavani informed that she has consumed poison at about 1.00 p.m. and has slept in the first floor. He immediately went to the first floor along with one Ramaswamy and one Manjunatha and found that she was sleeping and they enquired with her and immediately she was taken to R.L.Jalappa Hospital for treatment, while under treatment on 19.5.2018, at about 5.25 a.m., she died.