KRISHNA MURTHY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned High Court Government Pleader for the respondent, and also perused the records.

(2.) This petition is filed by Accused No.1 in Crime No.108/2021 registered with Kolar Rural Police Station for the offences punishable under Ss. 307 read with Sec. 34 of IPC under Sec. 439 of the Code of Criminal Procedure. The petitioner's application under similar provisions before the II Additional District & Sessions Judge, Kolar in Criminal Misc. Petition No.231/2021 is rejected by order dtd. 7/4/2021.

(3.) The prosecution's case against the petitioner is that the complainant, a professional singer for over twenty years, was acquainted with the petitioner and his sister, Smt. Renukadevi. The complainant was in relationship with Smt. Renukadevi for over eight to ten years despite the fact that he was already married. About twenty days prior to the incident, the petitioner visited the complainant's wife/ other members of his family and informed them about the complainant's relationship with his sister, Smt. Renukadevi and threatened of doing away with the complainant's life if he again visited his sister. On 10/3/2021, Smt. Renukadevi contacted the complainant and insisted that he must visit her, and accordingly the complainant went to Jannaghatta Village.