YALLAVVA W/O Vs. SATYAPPA CHURI

JUDGEMENT

(1.) The petitioners are accused Nos.2 to 4 in crime No.115/2019 of Kerur Police Station registered for the offence punishable under Sections 143, 147, 306 r/w 149 of Indian Penal Code (herein after referred to as 'IPC').

(2.) I have heard the learned counsel appearing for the petitioners and also the learned HCGP for the respondent-State.

(3.) The case of the petitioners is that Prabhudev Meti, (hereinafter referred as deceased) is brother of Irappa Meti, who lodged the complaint before the respondent police on 20.06.2019 alleging that the accused No.1 being the P.D.O Laddi (not the petitioner before this Court) and accused No.2 (the 1st petitioner herein) who is President of Gram Panchayat had not paid salary to his brother for a period of 27 months, who worked in the Gram Panchayat. Inspite of direction issued by CEO of Zilla Panchayat, accused Nos.1 & 2, on the instigation of accused Nos.3 to 5 refused to disburse the salary to his brother. Due to which his brother frustrated in life & committed suicide and died in his land by consuming poison in between 19.06.2019 8.00 p.m. to 20.06.2019 10.00 a.m. After receipt of the complaint, the jurisdiction police have registered the case against the petitioners. Therefore, accused petitioners are apprehending their arrest in the hands of the police for having committed non-bailable offence, the petitioners moved bail petition before the Sessions Court, which came to be rejected. Hence, the petitioners are before this Court.