SRIKANTAMURTHY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner-accused No.4 is seeking to be enlarged on bail in the event of his arrest pursuant to the proceedings in Crime No.89/2018 for the offence punishable under Section 306 of IPC read with Section 34 of IPC.

(2.) The case of the prosecution is that the husband of the deceased had lodged a complaint alleging that the accused persons used to threaten his wife in respect of a dispute borne with respect to a house property. It is stated that on 03.05.2018, the complainant had telephonically tried to contact his wife and when there was no response, he had come home and found that his wife had hung herself. Initially, a complaint before the respondent Police was registered as UDR No.7/2018 and subsequently, the FIR was registered, investigation is in process and charge sheet has been filed. The petitioner states that he has been in judicial custody since March 2018.

(3.) It is the case of the petitioner that he is the brother of accused No.2 and that he has nothing to do with the dispute on hand. It is stated that since the complainant seeks to force the parties to come to a settlement in respect of civil dispute, effort has been made to array him as accused in the said proceedings.