MAKI RAMESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the accused, under section 439 Cr.P.C., seeking bail in Crime No.160/2019 of Kudligi P.S., pending in S.C.No.5015/2020 on the file of III Addl. District and Sessions Judge, Ballari (sitting at Hosapete), registered for the offences punishable under sections 302 , 201 of IPC.

(2.) The case of the prosecution is that on the complaint filed by father of the victim, the police have registered the case. The allegations are that, the accused and the complainant's son were close friends. About 8 days prior to the complaint, complainant's son Nagaraj informed that he is suspecting about the illicit relationship between his friend Ramesh and is wife Solamma. Therefore the complainant had called the parents of accused Ramesh and requested him to advice their son. In this connection on 14.10.2019 evening at about 6.00 p.m. both accused and victim quarreled and it was learnt that after the verbal altercation both accused and victim went on a motorcycle. On the next day on 15.10.2019, at 12.00 noon a person by name Mugappa S/o.Durgappa informed the complainant that the dead body of his son Nagaraj is found in a lake near tamarind trees on the left side of the bypass road. On going to the spot, the dead body was found there in the lake. Hence the complaint is registered against the accused alleging that on account of the illicit relationship the accused has committed murder of complainant's son Nagaraj.

(3.) On registering the complaint, the police have conducted the investigation. The accused was arrested on 16.10.2019. The bail petition filed before the Sessions Court is rejected. The accused is in judicial custody till this day.