DEVARAJU Vs. STATE

JUDGEMENT

(1.) Apprehending his arrest by Doddaballapura Rural Police in connection with the case in Crime No. 99/12 registered for the offence punishable under Section 302 of IPC, the petitioner has presented this petition under Section 438 of Cr.P.C. seeking the relief of anticipatory bail. The petition is opposed by respondent - State.

(2.) I have heard both sides and perused the records made available.

(3.) According to the case of the prosecution, one Anjinappa, son of Late Gopalappa resident of Ittappanahalli village in Chickballapur Taluk lodged a report at about 3.45 p.m. on 21.3.2012 about the unnatural death of his daughter Sampangamma in Machagondanahalli village. In the said complaint it was further alleged that this petitioner used to subject the deceased to physical and mental harassment and at about 10.30 p.m. on 20.3.2012 this petitioner assaulted the deceased by hand and kicked her by legs and he has killed the deceased. On the basis of the complaint the aforesaid case came to be registered and investigation was taken up. On coming to know of the registration of the case, the petitioner approached the learned Sessions Judge for the relief of anticipatory bail. However, the said petition came to be rejected. Therefore, he is before this Court: