DINESH V Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Section 439 of Cr.P.C seeking regular bail of the petitioner/accused in Crime No.126/2019 of Kaggalipura Police Station, registered for the offences punishable under Sections 302, 449, 397 of I.P.C.

(2.) Heard the learned counsel for the petitioner and learned High Court Government Pleader appearing for the State/Respondent.

(3.) The factual matrix of the case is that this accused was addicted to bad vices and alcohol and used to demand money from his wife. The accused picked up a quarrel with his wife to give her gold ornaments. Petitioner himself pretended that some dacoits has committed murder of his wife and he lodged a complaint in that regard, but he himself has stabbed his wife with knife and committed murder. Based on the said complaint, the police have registered the case for the offences punishable under Sections 302 and 201 of I.P.C.