APSAR PASHA Vs. STATE

JUDGEMENT

(1.) PETITIONER has sought for grant of bail in connection with Crime No. 198 of 2009 of J.J.R. Nagar Police Station, Bangalore, for the offences punishable under Sections 498-A and 306 of the Indian Penal Code, 1860.

(2.) THE marriage of the deceased with the petitioner is said to have taken place 14 years prior to the alleged incident. It is alleged in the compliant that due to mental and physical harassment meted out to the deceased by the petitioner, the deceased committed suicide by hanging. Based on which, a case has been registered against the petitioner.