RAMESHA Vs. STATE

JUDGEMENT

(1.) It is stated that notice is served on the complainant as stated by the learned High Court Government Pleader.

(2.) The petitioner is seeking to be enlarged on bail, in the event of his arrest in connection with the proceedings in Crime No.13/2019 for the offences punishable under Section 306 of IPC and Section 3(2)(v) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 (for short 'the Act').

(3.) The case made out in the complaint is that the complainant's husband had informed her on 21.01.2019 that he had taken a hand loan from one Ramesha S/o. Venkateshappa and the said Ramesha had been asking the complainant's husband to return the said amount and on 21.01.2019 at about 8.00 a.m., the said Ramesha had once again asked the complainant's husband to return the loan or else he should die. It is further stated that the complainant's husband had informed her that he was feeling humiliated and he would die, it is stated that the complainant had consoled her husband. On the same day, at about 12.00 noon, the complainant received information that her husband had taken poison and despite making efforts for providing medical treatment, the complainant's husband died.