SHAIK ALTHAF Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition seeking bail under Section 439 of Cr.P.C. is filed by the sole accused in Crime No.1/2020 at Jnanabharathi Police Station, Bengaluru. After investigation chargesheet is filed against accused- petitioner for the offence punishable under Section 307 of IPC.

(2.) I have heard the learned counsel for the petitioner and learned HCGP for the respondent-State.

(3.) The accused-petitioner is accused of assaulting his wife with knife on her head and other parts of the body with an intention to commit murder on 01.01.2020 at about 4 p.m. The complaint is lodged by one Kumar who is an eye witness to the incident. It is alleged that victim is the second wife of the petitioner. The petitioner was suspecting her character and on 01.01.2020 at about 4 p.m. in front of Maruthi Bangle Store situated at 7th Cross Maruthinagar, the petitioner stabbed his wife with knife. When she screamed, the first informant tried to catch hold of him. However, the petitioner escaped from the scene holding the knife.