SAVITHRAMMA C. Vs. STATE

JUDGEMENT

(1.) This petition is filed under Section 438 of Code of Criminal Procedure for granting of anticipatory bail.

(2.) The petitioner is accused No.3 in Crime No.09/2019 of Devanahalli Town Police pending on the file of Court of Civil Judge and JMFC, Devanahalli, Bengaluru Rural District for the offence punishable under Section 306 of IPC.

(3.) The allegation against the petitioner is that the complainant-Smt. Renuka wife of the deceased-late Krishnamurthy lodged the complaint to the police alleging that this petitioner and other accused were said to be harassing the deceased and they were torturing her husband for payment of interest of refund principle amount, due to which her husband consumed poison on 29.01.2019 at 4 p.m. and died on 30.01.2019 at 10 p.m. when he was admitted in the Manasa Nursing Home. After registering the case, the Police filed the charge sheet against the petitioner and others for the offence punishable under Section 306 of IPC. The petitioners are apprehending their arrest in the hands of the Police for having committed non-bailable offence. Hence, this petition.