(1.) Hunsur police have charge sheeted the petitioner in Crime No.99/2019 for the offence punishable under Section 302 of IPC on the basis of the complaint of CW.1.
(2.) The marriage of the petitioner with victim Manjula was solemnized about 18 years prior to the incident. Out of the said marriage, CWs.2, 3 and another child were born. On 20.04.2019 at 2.00 a.m. victim Manjula was found in the house of the petitioner with homicidal injuries on her neck and she succumbed to the injuries on the same day when she was being taken to the hospital.
(3.) It is alleged that the petitioner was addicted to alcohol and suspecting fidelity of Manjula. It is further alleged that on 20.04.2019 he picked up quarrel with Manjula for not giving him money for his addiction and objecting her going to Kerala for Coolie work and stabbed her with a knife and committed her murder.