RAVI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Section 439 of Cr.P.C. by the petitioner-accused No.2 for grant of bail in Crime No.154/2019 of Kushtagi Police Station registered for the offences punishable under Sections 306, 34 of IPC.

(2.) The facts leading to this petition are that, on the complaint filed by the mother of the deceased Shivaraj the respondent-Police have registered the case. The allegations are that, accused No.1 - Akshata had married the deceased Shivaraj. After her marriage she was pursuing her studies at Kushtagi. She was frequently visiting in-laws' house. The accused No.1 had requested her husband namely deceased Shivaraj to arrange a sum of Rs.30,000/- for her education. Thereafter, the complainant and her son had arranged Rs.20,000/- and they had planned to arrange the remaining Rs.10,000/-. On 28.06.2019 the deceased Shivaraj received the information that his wife namely accused No.1 - Akshata has not returned to the house since yesterday. On receiving the said information, the deceased went to Kandakur Village and stayed in his in-law's house. But, whereabouts of accused No.1 was not known. On 01.08.2019, the complainant received the information that her son Shivaraj has committed suicide on the reason that his wife namely accused No.1 - Akshata has got extra marital relation with another boy and she has fled away with the said person. After registering the case, the Police have arrested the petitioner-accused No.2 during investigation and since then he is in judicial custody. The bail petition filed before the Sessions Court is rejected.

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