RAGHU Vs. STATE BY SRINIVASAPURA POLICE

JUDGEMENT

(1.) JAWAD Rahim, J: Petitioner is ranked as accused 4 in Crime No. 291 of 2009 facing charge for offences under Sections 302 and 201 read?with Section 34 of the Indian Penal Code, 1860 along with others. This petition is flied under Section 438 of the Criminal Procedure Code, 1973, seeking his enlargement on bail in the event of his arrest by the Srinivasapura Police in the said Crime No. 291 of 2009.

(2.) THE prosecution case is that one Sreenivasa Gowda had married Rukmaniyamma. However, their marriage did not work and the couple separated. Rukmaniyamma took shelter in the house of her father Venkateshappa in Thimmanahalli Village. Though Rukmaniyamma separated, Sreenivasa Gowda continued to visit, Rukmaniyamma and harass her. In this regard, Venkteshappa father of Rukmaniyamma, her relative one Raghu had reprimanded Sreenivasa Gowda not to visit the village but he (deceased) defied their, direction.