SURESH V Vs. STATE BY MAHADEVAPURA P S

JUDGEMENT

(1.) The petitioner seeks enlargement on bail with respect to his detention in Crime No.1/2019 for the offences punishable under Sections 504, 506, 306 read with Sections 34, 37 and 109 of IPC.

(2.) The facts that are made out in the complaint is that the complainant was residing with her daughter Ms.Dharani.S, who was a practising advocate who belongs to Adi Dravida caste. It is stated that the complainant's neighbour including the petitioner used to abuse the complainant and were harassing her with an intention of grabbing her property. It is further stated that the complaint had been lodged previously against the petitioner and other accused in Crime No.441/2018 and almost contemporaneously a counter compliant was also lodged in Crime No.442/2018 against the deceased and the complainant.

(3.) It is stated that on 31.12.2018, the accused picked up a quarrel with the deceased and her mother and abused them leading to an altercation. It is alleged that the deceased suffered mental trauma after the altercation and was depressed. At about 7:30 p.m., in the evening when the complainant was in the shop, allegedly the accused came near the shop and abused the complainant and her daughter. It is stated that the deceased went inside the house and subsequently when the complainant went into the house she found that the deceased had hung herself and died. Complaint came to be lodged in Crime No.1/2019 for the offences punishable under Sec. 306 of Penal Code and Sec. 3(1)(x) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities), Act, 1989.