BASAVVA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed u/S 438 of Cr.P.C. seeking anticipatory bail in the event of arrest in Kulgod Police Station Crime No. 85/2019 for the offence punishable u/S 307 of IPC.

(2.) The facts briefly stated are that, on the complaint filed by Vithal Ningappa Hegde of Hanakuppi village, the Police have registered the case. The allegations are that the accused-petitioner is the legally wedded wife and he has been leading marital life with her for the last seven years. But she was frequently quarrelling with the complainant and she use to go to her parents house. In this connection the elders were approached to settle the matrimonial dispute. On 29.06.2019 at about 11.30 p.m. when the complainant was sleeping in the farm house, the petitioner with an intention to kill him, poured pesticide in his mouth. He was shifted to Government Hospital, Gokak. After discharge from the hospital, he has filed complaint on 05.07.2019. On registering the case the Police officials are making attempts to arrest the petitioner.

(3.) Heard the learned counsel for the petitioner and the learned Govt. Pleader for the respondent-State and perused the prosecution records available at this stage.