MR. AJMAL PASHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition is filed by the petitioner/accused No. 1 under section 439 of Cr.P.C , 1973praying to release him on bail in Crime No. 55/2018 of Ashok Nagar Police Station for the offence punishable under Section 306 read with Section 34 of IPC.

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

(3.) The gist of the complaint are that, a complaint was registered on 20.02.2018 alleging that the sister of the complainant/deceased was working in the office of accused No. 1/petitioner as receptionist and accused No. 1/petitioner was misbehaving with the deceased and used to ask for sexual favour as the deceased was earlier working in a Massage Saloon. Subsequently, when the deceased was working in the office of accused No. 1, she tried to commit suicide and at that time, she told about the sexual favour demanded by accused No. 1. Thereafter, the said demand of the accused became unbearable, she left the job and attended interview for a different job on 16.02.2018. After returning from the interview, the deceased came home and went to third floor and after three days, they came to know that the deceased has died by consuming poison and they also noticed a death note. On the basis of the said facts and circumstances, a complaint was registered against accused No. 1/petitioner.