NOORUALLA SHARIF Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner being aggrieved by the order dated 04.12.2019 passed in Crl.Misc.9740/2019 by the LIX Additional City Civil and Sessions Judge, Bangalore City, has filed this criminal petition.

(2.) The brief facts of the case are that one Mr. Shaik Ghouse has lodged a complaint on 24.07.2018 alleging that he was staying with this mother, brother and sisters. His father was an Auto Driver and his mother had divorced his father as he used to consume alcohol and fight with her. Thereby, they were staying separately but in due course his father used to visit his house along with Chandru, Noorulla Sharif, Babu and others and was insisting complainant's mother to rejoin with him but they used to deny. As such, when he was coming from Gym, he saw his father at 7.30 p.m., in Suddaguntepalya near Lakshmi Theatre standing with his friends and on 24.07.2018 he got information that somebody has committed murder of his father and his body is lying in the footpath of Dairy Compound. Thereby he suspected doubt over Chandru, Noorulla Sharif, Babu and others and subsequently, he visited Suddaguntepalya police station and lodged complaint. Based on the complaint, the respondent-Police registered the case in Crime No.215/2018 for the offence punishable under Section 302 read with Section 34 of IPC.

(3.) The petitioner has filed bail petition before the trial Court and the trial Court rejected the said application vide order dated 04.12.2019. Hence, the petitioner filed this criminal petition.