SRINIVASA REDDY Vs. STATE BY PARASHURAMPURA POLICE

JUDGEMENT

(1.) This petition is filed by accused under Section 439 of the Code of Criminal Procedure, 1973, (for short, the Cr.P.C. ) for granting regular bail in Crime No.107 of 2020 registered by Parasurampura Police Station, Chitradurga, for the offence punishable under Section 302 of the Indian Penal Code, 1860 (for short, the IPC ).

(2.) Heard the arguments of the learned counsel for the petitioner and the learned High Court Government Pleader for the respondent-State.

(3.) The case of the prosecution is that, on 28-8-2020, Sri Rajashekar, son of Meenakshamma (hereinafter referred to as the deceased ) filed a complaint alleging that, there was family dispute between his family and petitioner s family. The deceased had gone to coolie work to the land of Hampanna and while coming back, she was murdered by the petitioner. Immediately, knowing about the incident, he rushed to the spot and found that his mother was lying in pool of blood. When he enquired with co-workers, they informed that the petitioner committed murder of his mother with machete and sickle. Based upon the complaint, the Police arrested the petitioner and after interrogation, he was remanded to judicial custody. The petitioner approached the Sessions Court for granting bail, which came to be rejected. Hence, this petition.