SRINIVAS MURTHY S/O. NARAYAN RAO Vs. STATE OF KARNATAKA BY INDIRANAGAR POLICE

JUDGEMENT

(1.) CRIMINAL Petition No. 3923/2011 is filed under Section 438 Code of Criminal Procedure seeking for anticipatory bail and Criminal Petition Nos. 3824/2011 and 3924/2011 are filed seeking for regular bail under Section 439 Code of Criminal Procedure in Crime No. 151/2011 of Indiranagar Police.

(2.) HEARING the news that complainant's brother committed suicide, the complainant went to the spot and seen body of the brother hanging. On enquiry through co -workers, Krishna, Sriram and Mahesh, they revealed that the Petitioners assaulted his brother and humiliated him by touching his caste. The deceased was locked in a room. The complaint has been registered in Crime No. 151/2011 for offence punishable under Sections 342, 324 and 306 r/w Section 3(l)(x) of SC/ST PA Act.

(3.) ON the contrary, the learned HCGP filed separate objections in respect of petition for anticipatory bail and petitions for regular bail and submitted that the informers Krishna, Yogesh, Sriram and Mahesh informed the complainant that the Petitioners have assaulted and humiliated the deceased thereby driving the deceased to commit suicide and there is a clear bar under Section 18(2) of SC/ST PA Act for grant of anticipatory bail. Therefore, he prays for dismissal of all the three petitions.