PRABHAVATHI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are seeking to be enlarged on bail in the event of their arrest pursuant to proceedings in Cr.No.48/2018 for the offences punishable under Sections 306 , 506 read with Section 34 of IPC.

(2.) The case of prosecution is that the complaint was filed by one Manjunath Naik. In the complaint, it is stated that brother of the complainant committed suicide on 4.11.2018. It is alleged that the 1st petitioner was responsible for the death of Manjunath Naik.

(3.) Learned counsel for the petitioners submits that the brother of the complainant died on 4.11.2018 and the complaint was lodged on 7.11.2018. It is further stated that infact a complaint was lodged to the police authorities on 4.11.2018 stating that the deceased had harassed the 1st petitioner by making - advances and sending indecent messages knowing that the 1st petitioner was married and despite having been warned, harassment continued and hence, the police authority was called upon to take action to ensure that the deceased does not interfere with the petitioners' family life.