RAJANNA Vs. STATE

JUDGEMENT

(1.) HEARD the learned Counsel for the petitioner and the learned Additional State Public Prosecutor.

(2.) APPREHENDING his arrest in Cr. No. 139 of 2000 of Jnanabharathi Police Station, for the offences under Sections 498-A and 306 of the Indian Penal Code, the husband of the deceased has come up in the present petition seeking anticipatory bail.

(3.) WITHOUT adverting in detail to the investigation material, suffice it to say at this stage that within 5 years of marriage, due to harassment of her husband, the deceased-Padmavathi had met with an unnatural death by burning. On going through the investigation material so far carried out especially noting the seriousness of the crime and the fact that the investigation is not yet complete, in my view this is not a fit case to grant anticipatory bail to the petitioner at this stage.