NAVEEN KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner is seeking his release on bail in Crime No.96/2019. Investigation is completed and charge sheet is laid against the accused under Sections 302 and 504 of IPC.

(2.) Heard learned counsel for petitioner and learned HCGP for respondent - State. Learned HCGP has not filed any statement of objections, but has orally opposed the petition.

(3.) The case of the prosecution is that, since about four years prior to the incident, there has been a long standing boundary dispute between the complainant and the family of the deceased. In this background, on 22-06-2019, at about 9:30 p.m., accused is stated to have questioned the complainant about the removal of boundary stone. At this, the wife of the complainant, viz., the deceased is stated to have intervened and questioned the accused as to why he was abusing the complainant. At that time, the accused is said to have picked up a club lying on the ground and assaulted on the head of the deceased, as a result, she sustained grievous injuries and was immediately shifted to the Hospital and was declared dead in the wee hours of 23-06-2019.