JAGADEESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) PETITIONER is accused in Crime No.350/2011 of Kunigal Police Station, Tumkur District registered for the offences punishable under Sections 504, 506 and 307 of IPC.

(2.) COMPLAINANT is none other than the wife of the petitioner. Injured is none other than the son of the petitioner. Petitioner picked up quarrel with his son in connection with sale of land and while son was sleeping, he poured kerosene and he threatened other members of the family also.

(3.) CONSIDERING the longevity of judicial custody, this petitioner is entitled to be enlarged on bail with stringent conditions.