SHALINI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been filed by the petitioners/ accused Nos.1 to 3 to release the petitioners on anticipatory bail in Crime No.213/2018 registered by the Brahmavar Police Station, Brahmavar, for the offence punishable under Section 306 r/w Section 34 of IPC.

(2.) I have heard Sri C.V. Nagesh, learned Senior Counsel for the petitioners and Smt.B.G. Namitha Mahesh learned High Court Government Pleader for the respondent - State.

(3.) The gist of the complaint is that one Smt. Veena R. Nairy wife of the deceased Rathnakar alias Vasanth Nairy, filed a complaint alleging that her husband was allotted 23 cents of land from his father and he was residing along with the petitioners. Petitioners in collusion with each other got transferred the land and they also abused the deceased saying he is a beggar and why he requires the land and they also abetted him by saying 'go and die elsewhere'. It is further stated in the complaint that on 19.10.2018 at about 12.30 p.m. the deceased by consuming poison committed suicide and on the basis of the complaint a case has been registered.