LOKESHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is seeking to be enlarged on bail in the event of his arrest pursuant to the proceedings in Crime No.82/2019 for the offences punishable under Sections 506, 406, 420 and 306 of IPC.

(2.) The case of the prosecution as made out in the complaint is that there was partition of lands during the year 1998 and the complainant is in possession of lands bearing Survey Nos.21/03, 22/2A, 68/4B, 65/3B, 68/4A and 22/2B (in FIR Sy.No.23/3 is shown instead of Sy.No.21/03).

(3.) It is further alleged that the petitioner holding out that he would change the katha as per the partition got it changed to his name by cheating the complainant. It is stated that the complainant questioned the same. The petitioner had harassed his wife and unable to bear the torture, the wife of the complainant is stated to have committed suicide. It is also stated that the deceased has made a note on her left hand pointing out to the alleged harassment by the petitioner. The complaint has been filed, FIR has been lodged and investigation is in progress.