HIREN R. VADORE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the accused under Section 439 of Cr.P.C. to release him on bail in SC.No.2071/2018 (arising out of Crime No.187/2018 of Rajajinagar Police Station), pending on the file of 71st Additional City Civil and Sessions Judge, Bengaluru, for the offences punishable under Sections 498A , 302 , 506 , 201 and 511 of IPC.

(2.) I have heard Sri Mohan Kumar D., learned counsel appearing for Sri M.Krishne Gowda for the petitioner virtually and Sri M.Divakar Maddur, learned HCGP for the respondent-State.

(3.) The brief facts of the prosecution case are that the complainant is residing in the basement of the building where the accused along with the deceased and his son were residing. It is alleged that on 5.9.2018 at about 10.45 p.m. the complainant heard some noise in the parking place, he went there and saw the petitioner's car dicky was opened and he noticed the dead body of the wife of the petitioner-accused, which was covered in a bed sheet. He also noticed the steps of the first floor were bloodstained, immediately he informed the neighbours. They enquired and came to know that at abut 12.30 p.m., the petitioner-accused assaulted the deceased-Preethi with knife on hands and neck and as a result of which, she succumbed to the injuries. On the basis of the complaint, a case has been registered for the offences punishable under Sections 498A , 302 , 506 , 201 , 511 of IPC.