PRAKASH Vs. STATE

JUDGEMENT

(1.) Heard the petitioner's counsel and the High Court Government Pleader.

(2.) This is a petition under Section 439 Cr.P.C. The respondent police have charge-sheeted the petitioner for the offence under section 302 of IPC and sections 3 (i), (r) (s), 3(ii), (v) (a) of SC/ST (Prevention of Atrocities) Act. The first informant is not an eye witness. He is a forest guard who came to know by some body that dead body of a woman was lying on a rock in the middle of Cauveri River at Shivanasamudra. He went there, saw the dead body and informed the same to the police. Police registered a case in Crime No. 184/2019. The police held investigation and filed a charge sheet.

(3.) According to the prosecution, the deceased was living with the petitioner though they were not married. It is alleged that the petitioner entertained a suspicion that the deceased was having relationship with another person and therefore he took her to Shivanasamudra and killed her.