ANANDARAJU @ WASIM S/O. LATE JAYARAJU Vs. STATE OF KARNATAKA REPRESENTED BY INSPECTOR OF POLICE, SRIRANGAPATNA POLICE STATION, MANDYA DISTRICT

JUDGEMENT

(1.) PETITIONER is the husband of deceased Meher. On 09.03.2012 petitioner's wife Meher died on account of burn injuries. The investigation is completed and charge sheet is filed. The Trial Court in the impugned order dated 26.06.2012 dismissed the application under Section 439 of Cr.P.C. In the impugned order it is held that there is prima -facie evidence against the petitioner for having committed the murder of deceased. The crime is against the society and grave in nature. The reasons given by the Trial Judge for rejecting the petition under Section 439 is in accordance with law. I find no justifiable grounds to interfere with the same. Accordingly petition is hereby dismissed.