UMLA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This Criminal Petition is filed under Section 439 of Cr.P.C. by the advocate for the petitioner praying to release the accused/petitioner on bail in Crime No. 23/2012 of Ratkal Police Station, Chincholi - Tq., Gulbarga - District in S.C. No. 347/2012, which is registered for the offence punishable under section 302 of Indian Penal Code and under Sections 25 and 27 of Arms Act. I have heard the learned counsel for petitioner as well as the learned High Court Government Pleader.

(2.) I have perused the statement of objections filed by the learned High Court Government Pleader and the FIR found in the records.

(3.) The contents of FIR discloses that Ratkal Police have registered a case in Crime No. 23/2012 against accused No. 1 - Umla Pomu Rathod for the offence punishable under Section 302 read with Section 34 of Indian Penal Code and under Sections 25 and 27 of Indian Arms Act on the complaint of Dashrat. It is alleged in the FIR that there was illicit relationship between the complainant's mother and the accused and she was coming in the way of the family affairs of the accused and also there was a quarrel between the deceased and the accused in connection with the money transaction. Therefore, he shot at the head of the mother of the complainant by means of a gun. Consequently, she died. Accused was implicated in this crime based on his admission of guilt before the complainant and others.