BASAPPA Vs. STATE

JUDGEMENT

(1.) This petition is filed by the petitioner-accused under Section 439 of Cr.P.C. for grant of regular bail in Crime No. 186/2019 of Vijayapura Rural Police Station, for the offence punishable under Section 302 of IPC.

(2.) Case of the prosecution is that complaint has been filed by Smt. Padmawati w/o deceased Sadashiv on 11.09.2019. It is alleged in the complaint that on 10.09.2019 her husband went out of the house and did not return back. By next date one Appashi the owner of Devant Dhaba came and informed that, her husband found murder backside of his Dhaba. Thereafter, complaint registered against unknown person for the alleged offence under Section 302 of IPC by the police.

(3.) During the investigation the police have arrested the petitioner on 12.09.2019 and voluntary statement has been recorded. Accused confessed the commission of the offence. The bloodstained cloths and stone recovered, by the police under panchanama. The petitioner produced before the Magistrate and remanded to judicial custody. The police have filed charge sheet after completion of investigation. The petitioner approached the Sessions Court for bail, which came to be rejected. Hence, the petitioner is before this Court.