BHAGAPPA Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition is filed by the petitioners/accused Nos.1 to 3 under Section 438 of Cr.P.C., seeking anticipatory bail in Crime No.294/2017 of Shorapur Police Station, registered for the offence punishable under Section 306 R/w Section 34 of IPC.

(2.) The case of the defacto complainant is that, the deceased is his son and that he was an accused in a POCSO case registered as Special Case No.75/2016 on the file of the Sessions Court at Yadgiri. That the deceased was arrested for the rape of daughter of the first petitioner and thereafter he was ordered to be released on bail.

(3.) That, the petitioners are accused of having visited the house of the deceased and are said to have requested him to marry the victim and on refusal are said to have been assaulted him with their hands and that, the deceased being fed up and agitated by the act of the petitioners is said to have consumed pesticide and committed suicide.