MANASA Vs. TATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been filed by the petitioners/accused Nos.1 to 4 under Section 438 of Cr.P.C . praying this Court to release them on anticipatory bail in the event of their arrest in Crime No.340/2018 of Srirangapatna Rural Police Station, for the offence punishable under Section 306 read with 34 of IPC .

(2.) I have heard the learned High Court Government Pleader for respondent-State. Learned counsel for the petitioners is not present.

(3.) The gist of the complaint is that: The mother of the deceased after having finishing her work, when she returned home, some people have gathered near her home and she came to know that her son has committed suicide at about 05:00 p.m. on 24.11.2018. In the complaint, it is alleged that the relationship between her son and daughter-in- law/accused No.1 was strained and her son was not being looked after well on his visit to the home of accused No.1 (wife of the deceased). It is further alleged that about four months back her son had met with an accident and his wife-accused No.1 and her family members had not taken care of him and at that time, the first petitioner had sent a message to the complainant's son stating therein that 'the God has done good job to him', and further, she has changed her name as Manasa from Manasa Adarsh. The deceased being annoyed and disgusted by the acts and deeds of accused No.1 (wife of the deceased), committed suicide by leaving a death note. On the basis of the said complaint, a case has been registered.