GOWRMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned HCGP. Learned HCGP has filed statement objections.

(2.) The petitioner, who is accused No.1 has filed this petitioner under Section 439 of Cr.P.C. The police have registered a case against this petitioner and other accused persons inCr.No.179/2019 for the offence punishable under Section 302 of IPC. The police have already completed the investigation and filed charge sheet against the petitioner and other accused persons for the aforesaid offence.

(3.) The case of the prosecution is that on a complaint filed on 22.6.2019 by one Smt. Jayanthi (sister of the deceased-Rajashekar) and in Cr.No.179/2019 was registered by Kengeri P.S. against unknown persons for the offence punishable under Section 302 of IPC for causing the murder of one Rajashekar. During the course of investigation the police have arrested petitioner No.1 on 27.6.2019 and other accused and filed charge sheet against them which is registered in C.C.No.23227/2019 before the LVI ACMM, Bengaluru alleging that the petitioner- accused No.1 gave supari of Rs.3 lakhs to accused No.2 to 5 for murdering Rajashekar, who was the brother of the petitioner with an intention to stop the marriage of her daughter Srushti (CW.13) with Chandrashekar (CW14).