RAVI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petition is filed seeking bail having been arrested and charge-sheeted for the offence punishable under Section 302 read with 201,IPC.

(2.) The facts relevant for the purpose of this petition are as under: THE complainant Chikka Mudaiah is a resident of Chennahalli Village in Srirangapatna Taluk. He had a daughter by name Vasantha and about 16 years prior to the complaint, she was given in marriage to one Mahadevaswamy of Gandhinagar in Mysore City. Through the wedlock, two sons were born. THEy had taken a female child in adoption. Her husband was doing bar bending work and since nine years, they were residing in the house of the complainant in his village. Her husband used to go for his work in the morning at 6.00 a.m. and was returning at about 8.00 p.m. THE deceased Vasantha was working as a Labour in Hare Rama Hare Krishna Factory at Mysore and she used to go for work in the morning at 7.30 a.m. and was returning at 6.30 p.m.

(3.) The petitioner submits that he is innocent and has not committed any crime and that the allegations made in the complaint are false. It is also his submission that he has been falsely implicated and that there is no evidence against him for the commission of murder of the deceased and causing disappearance of evidence. So also, it is his submission that the entire case is dependent on circumstantial evidence and that he being a law abiding citizen, his presence is not necessary for the purpose of investigation as the charge-sheet has been filed and the case has been committed. He submits that he is ready and willing to abide by any conditions that may be imposed by this Court for his release on bail. On these grounds, he has sought for the grant of bail.