VENKATESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned HCGP on behalf of the respondent Police.

(2.) The petitioner who is aged about 21 years is the sole accused in Crime No.259/2019 registered for the offences punishable under Section 302 and 201 of the Indian Penal Code.

(3.) The criminal law was set in motion on 30.09.2019 by one Smt. Gowramma, the mother of the deceased. That deceased Sumalatha was given in marriage to one Devaraj of Chinnayanapalya. That the said Gowramma is identified as CW-1 in charge sheet and the said Devaraj is identified as CW-3. That out of the marriage, the deceased Sumalatha and the said Devaraj had two sons.