SHIVANAND NINGAPPA KARAVINAKOPP Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is a petition filed by Petitioner Nos.1 and 2 in Marihal P.S. Cr.No.09/2019 for the offences punishable under Sections 302, 506, 120B read with Section 34 of the IPC. Since from the date of their arrest, the accused are in judicial custody. Therefore, the learned counsel for the petitioners seeks that they may be enlarged on regular bail for the grounds urged therein.

(2.) Heard the learned counsel for the petitioners who is appearing through video conferencing. But learned HCGP for the State is present before court physically in Principal Bench.

(3.) It transpires in the complaint filed by one Smt. Renuka Patreppa Mallannavar alleging that her husband Patreppa Mallannavar was an agriculturist and their lands were situated near Patri Basavanna Road. Further, the land of Vithal Shivarayappa Mallari was situated at a distance and since three to four years, her husband Patreppa Mallannavar was cultivating the land of Vithal Mallari along with his brother Basavaraj on a sharing basis. Both of them were residing as a joint family with their wife and children. A villager named Basanagouda Patil used to give them his tractor for their agricultural work. As on 19.01.2019, it is stated that the deceased Patreppa Mallannavar went to the said field for letting water to the crops. It is further alleged that the deceased Patreppa Mallannavar had made a telephonic call to his brother Basavaraj at about 7.00 p.m. and had told him that he was going to the field of Vithal Mallari along with the said Basanagouda Patil who owned a tractor, for ploughing his field with the tractor and that he would come home late. Later, the complainant was informed by her brother-in-law Basavaraj that deceased Patreppa Mallannavar would stay back at the field itself. Hence, the complainant and her family had dinner and slept that night. However, the deceased had not returned home even in the early morning of 20.01.2019.